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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)If the duty be not performed within the period so fixed, the Director may appoint a person to perform it, and may direct that the expense of performing it and the reasonable remuneration of such person shall be forthwith paid by the committee.