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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Central Provinces And Berar - Subsection

Section 3(2) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(2)Every notification under sub-section (1) shall define the limits of a market and may, for the purposes of this Act, include within such limits such local area as the [Commissioner] [This word was substituted for the words 'State Government' by Bombay VIII of 1958, Schedule.] may prescribe.