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[Cites 0, Cited by 2] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(a)Every market committee shall establish in the notified area [excluding the Scheduled areas] [Inserted by Act No. 16 of 2000, dated 28.4.2000.] such number of markets as the Government may, from time to time, direct for the purchase and sale of any notified agricultural produce, livestock or products of livestock and shall provide such facilities in the market as may be specified by the Government, from time to time, by a general or special order.