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[Cites 0, Cited by 3] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(c) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(c)[ The Market Committee shall specify the limits of every market established or declared as a market by it and the Government may notify the markets with such limits, to be notified market area for the purpose of this Act.] [Substituted by Act No. 14 of 2015, dated 8.10.2015.]