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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1) in The Gujarat Agricultural Produce Markets Act, 1963

(1)For each market area, there shall be a market which shall consist of-
(i)one principal market yard,
(ii)sub-market yards, if any and
(iii)all markets proper;
notified under sub-sections (2) and (3).