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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(2)The Board may with the prior approval of State Government, by notification, declare any specified place including any structure, enclosure, open place, or locality in the market area to be a market yard or sub-market yards for the notified market area.