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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(3) in The Assam Agricultural Produce Market Act, 1972

(3)When the Director or any other officer empowered in this behalf by the State Government sanctions any amendment of the bye-laws of a market committee, he shall issue to market committee a copy of the amendment certified by him which shall be conclusive evidence that it is duly sanctioned.