Section 38(2)(b) in The Assam Agricultural Produce Market Act, 1972

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(2)(b) in The Assam Agricultural Produce Market Act, 1972

(b)reconstitute the market committee and in that case the persons who vacated their office under Clause (a) of sub-section (1) shall not be deemed disqualified for election or nomination, as the case may be :

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State of Assam - Subsection

Section 38(2)(b) in The Assam Agricultural Produce Market Act, 1972