Section 13(6) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(6)The Director shall, as soon as may be, publish by notification in the Gazette, the names and addresses of the persons elected, or nominated and also notify the date on which the Committee has been duly Constituted which shall not be earlier than the date on which the names of at least three-fourths of its members have been so published.
