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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Telangana - Subsection

Section 5A(1)(ii) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(ii)there shall be two licensed trader members, out of whom one shall be a representative of the processing unit or the company or society having special interest in the specific produce;