Section 30 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
30. Contracts on behalf of the Committee.
(1)Every contract by or on behalf of any Committee shall be executed in the manner prescribed.(2)Any contract, executed by or on behalf of a Committee in violation of the provisions of sub section (1), shall not be binding on such Committee.(3)Every order of a Committee shall be certified by the signature of the Chairman or in his absence or disability by the Vice-Chairman or by the Secretary of the Committee in case he has been so authorized and shall be authenticated by the official seal of the Committee.
