Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Gujarat - Subsection

Section 60(4) in The Gujarat Agricultural Produce Markets Act, 1963

(4)On receipt of the copy, the Director if satisfied that the bye-law so forwarded is not inconsistent with this Act and the rules made thereunder, may register the bye-law:Provided that no order refusing to register a bye-law shall be passed without giving the market committee an opportunity of being heard.