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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Gujarat - Subsection

Section 17A(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)The Director or the Deputy Director and District Registrar referred to in sub-section (1) or any officer authorised by him shall convene an extra-ordinary general meeting of the members of the market committee within thirty days of the receipt of the notice of such no-confidence motion to decide on such motion by method of secret ballet voting.