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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3) in The Gujarat Agricultural Produce Markets Act, 1963

(3)Where in respect of a market area for which a market committee has been established any kind of agricultural produce is added under the provisions of sub-section (5) of Section 6, the Director may if satisfied that a separate market committee for the regulation of its purchase and sale is necessary to establish one for the purpose.