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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttarakhand - Subsection

Section 73(3) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(3)On receipt of a complaint in respect of an act relating to the affairs of the Committee, the State Government may require the Managing Director to conduct enquiry or institute proceedings against the Committee, its Chairman, Vice- Chairman, member or officer, and the Managing Director shall act accordingly.