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[Cites 0, Cited by 0] [Section 26L(2)] [Section 26L] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26L(2)(x) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(x)to do such other things as may be of general interest to Market Committees or considered necessary for the efficient functioning of the Board or as may be specified from time to time by the State Government.