Section 34L(2) in The Gujarat Agricultural Produce Markets Act, 1963
(2)The amount standing to the credit of the State Agricultural Produce Market Fund under Section 34 immediately before the commencement of the Gujarat Agricultural Produce Markets (Amendment) Ordinance, 1985 (Gujarat 7 of 1985) shall, on such commencement, stand transferred to, and form the corpus of, the Development Fund.
