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

State of Gujarat - Subsection

Section 47(1)(b) in The Gujarat Agricultural Produce Markets Act, 1963

(b)to require a market committee to take into consideration-
(i)any objection which appears to the Director to exist to the doing of anything which is about to be done, or is being done, by such market committee; or
(ii)any information which the Director is able to furnish, and which appears to the Director to necessitate the doing of anything by the market committee, [*] [Omitted 'and to make a return reply' by Gujarat Act No. 14 of 2015, dated 10.4.2015.] to the Director within a reasonable time stating its reasons for not doing or not desisting from [*] [Omitted 'doing anything' by Gujarat Act No. 14 of 2015, dated 10.4.2015.].