Section 38(2)(d) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

(d)ensure proper maintenance of -

(i)accounts of all moneys received and of all moneys spent for and on behalf of the Committee;

(ii)records of disputes coming up for decision under this Act or the rules or bye-laws framed thereunder;

(iii)record of the disputes, settled by him in such form, as may be prescribed; and,

(iv)all licenses under this Act shall be issued under his signatures;

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