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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1)(xxvi) in The Assam Agricultural Produce Market Act, 1972

(xxvi)"Principal market-yard" and "sub-market yard" means an enclosure, building or locality declared to be a principal market yard and sub-market yard respectively in the official Gazette by the State Government;