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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Gujarat - Subsection

Section 46A(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)On the issue of such notification, all the members as well as the Chairman and Vice-Chairman of the market committee shall be deemed to have vacated their respective, offices and the market committee shall be reconstituted before the expiry of period specified in the order under clause (a) of sub-section (5) of section 11.