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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)The Board may, with the previous approval of the State Government, appoint a servant of the Central Government or the State Government as an officer or servant of the Board or of a Committee on such terms and conditions as it thinks fit.