Section 13(12)(d) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

(d)every notification issued under this sub-section shall, as soon as may be after it is issued, be laid before the State Legislative Assembly.]

Legal Document View