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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(2)(z) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(z)the conditions subject to which the Committee for the purpose of meeting the initial expenditure on lands, buildings and equipments required for the establishment of market, may obtain loan from the State Government or the Board or other Committees or financial institutions under sub-section (2) of section 52;
(za)the form and the manner in which a statement of transaction shall be submitted to the Secretary of the Committee for the previous financial year ending on 31st March under sub-section (1) of section 60;
(zb)the form and the manner in which an appeal may be filed under sub-section (1) of section 68; and
(zc)any other matter which is to be or may be prescribed.