Section 39(4) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(4)any other matter which by or under this Act is required to be provided for by bye-laws :[Provided that no bye-law, other than a bye-law made by adopting draft or model bye-law suggested by the [Board] [Substituted and be deemed always to have been substituted by section 10 of U.P. Act No. 10 of 1970.], shall be valid unless approved by the [Board] [Substituted by section 10 (i)(a) of President Act no, 13 of 1973 as re enacted by U.P. Act no. 30 of 1974.].]
