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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(2)(vii) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(vii)provide suitable amenities in the Principal Market Yard and Sub market Yards to the producers and persons engaged in the transactions of sale or purchase therein, and in particular, to construct, repair and maintain roads, pathways, market lanes and bye-lanes, shops, shelters, parking places, accommodation for storage, and such other amenities and facilities, as may be prescribed in this behalf;