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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Central Provinces And Berar - Subsection

Section 6(2) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(2)All bye-laws made under sub-section (1) shall be subject to the condition of previous publication and no bye-law shall take effect until it has been confirmed by the State Government.