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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(7) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(7)The Committee constituted under sub-section (6) shall elect its Chairman and Vice-Chairman from amongst its [elected members] [Substituted by section 2 of Uttarakhand Act No. 06 of 2004.] in the manner prescribed.