Section 45(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(2)In case of emergency, the Executive Committee may decide issues requiring approval of the Market Committee; However, such decisions shall have to be approved by the Market Committee within 45 days from the date, such decisions have been taken. Failure in doing so or in the event of disapproval of such decisions by the Market Committee, such decisions shall stand null and void.
