Section 64(2)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(2)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

(ii)every market committee established for any market area under any of the Acts so repealed shall, notwithstanding anything contained in Section 11 but subject to the other provisions of this Act, be deemed to be a market committee established for the said market area under this Act and the members thereof holding office immediately before the commencement of this Act shall continue to hold office for the period for which they would have held office, had this Act not been enacted or until the market committee is duly reconstituted under Section 11 whichever is earlier :

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State of Gujarat - Subsection

Section 64(2)(ii) in The Gujarat Agricultural Produce Markets Act, 1963