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State of Uttarakhand - Section

Section 3 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

3. Power to Amend Schedule.

- The State Government may, by notification in the official gazette, add to, amend or omit any of the items of agricultural produce specified in the Schedule annexed herewith, and thereupon the Schedule shall stand amended accordingly.Chapter-II Establishment of Market