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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Agricultural Produce Markets Act, 1963

(1)The Director may, by notification in the Official Gazette, declare his intention of regulating the purchase and sale of such agricultural produce and in such area, as may be specified therein. Such notification shall also be published in Gujarati in a newspaper having circulation in the area and in such other manner as may be prescribed.