Section 33(5) in The Gujarat Agricultural Produce Markets Act, 1963
(5)the pay, pensions, leave allowances, gratuities, compensation for injuries resulting from accidents, compassionate allowances and contribution towards leave allowances, pension or provident fund of, [and loans for such amount, at such rate of interest and for such purposes as may be determined by the market committee to the officers and servants employed by it] [Substituted 'and loans not exceeding Rs. 2,000/- in the aggregate to, the officers and servants employed by it' by Gujarat Act No. 14 of 2015, dated 10.4.2015.];
