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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(2)Such notification shall state that any objections or suggestions which may be received by the Government from any person with in a period to be specified therein will be considered by them.