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[Cites 0, Cited by 0] [Section 26X] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26X(3) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(3)Until any regulations are made by the Board under sub- section (I), any regulations which may be so made by it may be made by the State Government, and any regulations so made may be altered or rescinded by the Board in exercise of its power under sub-section (1).]External Control