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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2) in The Assam Agricultural Produce Market Act, 1972

(2)The term of three years referred to in sub-section (1) shall include any period which may lapse between the expiry of the said three years and the date of the first meeting of the reconstituted market committee, at which a quorum is present.