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[Cites 0, Cited by 0] [Section 3H] [Entire Act]

State of Assam - Subsection

Section 3H(1) in The Assam Agricultural Produce Market Act, 1972

(1)The Chairman of the Board shall be responsible for the administration of the Assam Agricultural Produce Market Act, 1972 as amended from time to time and shall subject to any other provisions as may be prescribed and the bye-laws framed, exercise general control over the employees of the Board and market Committees.