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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(i) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(i)[eight] [Substituted by Act No.5 of 2015.] members to be [nominated] [Substituted by Act No.5 of 2015.] by the Government in consultation with the Director of Marketing from among the following categories of growers of agricultural produce, owners of livestock and products of livestock in the notified area, namely:-