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

State of Gujarat - Subsection

Section 4(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)The State Government may appoint such number of officers as may be deemed necessary to be Joint Directors or Deputy Directors who shall, subject to the control of the Director exercise such powers, and perform such of his functions and duties under this Act as the State Government may by general or special order direct.