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[Cites 0, Cited by 0] [Section 26B(1)] [Section 26B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26B(1)(h) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(h)[two person] [Substituted by section 11 (a)(v) of U.P. Act No. 6 of 1977.] appointed by the State Government from out of the traders or commission agents elected as members of Market Committees and for so long as such elected members are not available, [any two traders or commission agents] [Substituted by section 11 (a)(v) of U.P. Act No. 6 of 1977.] appointed by that Government ;