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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(1) in The Assam Agricultural Produce Market Act, 1972

(1)any loss that may occur to a market committee due to its failure to carry out any instruction of the Director shall be recoverable from the members of the market committee after due enquiry and reasonable opportunity being given to them of showing cause why such loss should not be recovered from them.