Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Himachal Pradesh - Subsection

Section 71(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(1)The State Government may, subject to previous publication, by notification, add to or delete therefrom any of the agricultural produce specified under column-2 in the Schedule and thereupon the said Schedule shall stand amended accordingly.