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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(2)Prosecutions for the contravention of the provisions of this Act or any rule or bye-law made thereunder may be instituted by person duly authorized in writing by the market committee in this behalf.