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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(b) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(b)Every market committee shall also establish in the notified area such number of markets as the Government may, from time to time, direct for the purchase and sale, solely of vegetables or fruits and shall provide such facilities in the market as may be specified by the Government, from time to time, by a general or special order.
(bb)[ every market committee may also establish in the notified area such number of special markets as the Government may from time to time direct for the purchase and sale of any notified agricultural produce, livestock or products of livestock or fruits and vegetables and may provide such facilities in the special market as may be specified by the Government from time to time, by a general or special order.] [Inserted by Act No. 25 of 2005, dated 24.10.2005.]
(bbb)[ Every Market Committee may also declare in the notified area any warehouse or cold storage or processing unit or any other place as a market by following the procedure as may be prescribed.] [Added by Act No. 14 of 2015, dated 8.10.2015.]