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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(3) in The Gujarat Agricultural Produce Markets Act, 1963

(3)The Board shall be deemed to be a local authority within the meaning of clause (26) of Section 3 of the Bombay General Clauses Act, 1904 (Bombay I of 1904).
34.[State Agricultural Produce Markets Fund.] Deleted by Gujarat 17 of 1985, Section 3.