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[Cites 0, Cited by 0] [Section 34U] [Entire Act]

State of Gujarat - Subsection

Section 34U(1) in The Gujarat Agricultural Produce Markets Act, 1963

(1)If the State Government after giving the Board an opportunity to render an explanation is satisfied that the Board has made a default in performing any duty or obligation imposed or cast on it by or under this Act, the State Government may fix a period for the performance of that duty or obligation and give notice to the Board accordingly.