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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(a)Where, for any reason, there is delay in the constitution of the market committee in accordance with the provisions of this Act, the Government [or the Director of Marketing] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] may appoint a person or persons to manage the affairs of the market committee until the market committee is re-constituted.