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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(1)(iii) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(iii)representative of traders of the dissolved Market Committee shall be nominated as a member of the newly established Market Committee of which he is a permanent resident and for the other Market Committee, the State Government shall nominate such licensee trader as representative of traders who possesses the qualifications prescribed in proviso of sub-section (1) of section 17;