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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(2) in The Assam Agricultural Produce Market Act, 1972

(2)Where a market committee is not competent to perform the duties imposed by or under this Act, under orders or decision of a Court, the Director shall make such arrangement for performing the duties and functions of such a market committee.