Section 2(6) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(6)after clause (xvi), the following clauses shall be inserted, namely:-"(xvi-a) "prescribed authority" means an officer, an agency or the organization as the State Government may by order in the Official Gazette, appoint;(xvi-aa) "private market" means the market for which the licence has been granted under Chapter IVA;";
