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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(1)The State Government shall, by notification in the official gazette, and with effect from a date to be specified therein, constitute a Board by the name of the Uttarakhand Agricultural Produce Marketing Board which shall have its headquarter at Rudrapur (Uddham Singh Nagar).