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THE CHHATTISGARH KRISHI UPAJ MANDI (SANSHODHAN) ACT, 2010
THE CHHATTISGARH KRISHI UPAJ MANDI (SANSHODHAN) ACT, 2010
[Act No. 1 of 2011] [Published in the Chhattisgarh Rajpatra (Asadharan) dated 7-1-2011 Page 6.]
[07th January, 2011]
PREAMBLE
An Act further to amend the Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972.
Be it enacted by the Chhattisgarh Legislature in the Sixty-first Year of the Republic of India, as follows: --
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2010.
(2) It shall be deemed to have come into force on the 24th day of March, 2009.
Section 2 - Amendment of Section 57-A
In sub-section (1) of Section 57-A of the Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973), for the words "three years and six months", the words "five years" shall be substituted.
