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State of Gujarat - Section

Section 34 in The Gujarat Agricultural Produce Markets Act, 1963

34. Establishment of State Agricultural Marketing Board.

(1)The State Government may, by notification in the Official Gazette, establish, with effect from such date as may be specified in such notification, a Board to be called "the Gujarat State Agricultural Marketing Board".
(2)The Board shall be a body corporate, and shall have perpetual succession and a common seal, and may in its corporate name sue and be sued and shall be competent to acquire, hold and dispose of property, both movable and immovable, and to contract and to do all other things necessary for the purposes for which it is established.
(3)The Board shall be deemed to be a local authority within the meaning of clause (26) of Section 3 of the Bombay General Clauses Act, 1904 (Bombay I of 1904).
34.[State Agricultural Produce Markets Fund.] Deleted by Gujarat 17 of 1985, Section 3.