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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttarakhand - Subsection

Section 36(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)Every Committee shall have one Secretary and such other officers, as may be considered necessary by the Managing Director for the efficient discharge of the functions of the Committee who shall be appointed by the Board on such terms and conditions, as may be provided for in the regulations made by it.