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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(5) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007

(5)after clause (xiv), the following clause shall be inserted, namely:-"(xiv-a) "market functionary" means a trader, a commission agent, buyer, hamal, processor, a stockiest and such other person as the State Government may by order in the Official Gazette, declare;"