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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(2)(v) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(v)collect and disseminate all such information, as may be of advantage to the producers and other persons engaged in the sale or purchase of notified agricultural produce and, in particular, keep itself informed of the prevailing prices of such agricultural produce at places, where it can be profitably exported or from where it can be economically imported in the Market Area;