Section 33(11) in The Gujarat Agricultural Produce Markets Act, 1963
(11)payment of allowances and travelling expenses to the members of the market committee and sub-committees; and[(11 A) donation of an amount not exceeding twenty per cent of the Market Committee Fund (excluding the loans and funds raised or obtained for any specific purpose) for the charitable purpose within the meaning of section 2 of the Charitable Endowments Act, 1890 (VI of 1890) with the previous approval of the State Government and subject to such conditions, as it may impose; and] [Clause 11A inserted by the Gujarat Agricultural Produce Markets (Amendment) Act, 1993 (Gujarat 3 of 1993), dated 16» January 1993 (w.r.e.f. 15-10-1992).]
