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[Cites 0, Cited by 0] [Section 31O] [Entire Act]

State of Gujarat - Subsection

Section 31O(2) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007

(2)In case of emergency, the Executive Committee may decide issues requiring approval of the Market Committee. However, such decisions shall have to be approved by the Market Committee within 45 days from the date of such decisions. Failure in doing so or in the event of disapproval of such decisions by the Market Committee, such decisions shall be null and void.