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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)The State Government may by notification, establish separate Market Committee for effective implementation of provisions of this Act for such markets which are notified as special market under sub-section (1).