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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttarakhand - Subsection

Section 58(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)The Board shall furnish to the State Government at such times and in such manner as the State Government may direct such statistics and returns and such particulars in regard to any proposed or existing activities of the Board or any other matter under the control of the Board as the State Government may from time to time require.