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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(ii) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(ii)declare that the whole-sale transactions of all or any of the specified agricultural produces in respect of the Market Area shall be carried on only at a specified place or places within its Principal Market Yard or Sub market Yard or Private Market Yard.