Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2004 6 of 2004 CONTENTS 1. Short Title and Commencement 2. Amendment of Section 66-A 3. Repeal Chhattisgarh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2004 6 of 2004 An Act further to amend the Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973). Be it enacted by Chhattisgarh legislature in fifty fifth year of Republic of India as follow :-- 1. Short Title and Commencement :- (1) This Act maybe called the Chhattisgarh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2004. (2) It shall come into force from the date of its publication in official gazette. 2. Amendment of Section 66-A :- In sub-section (1) of section 66-A of the Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973) (hereinafter referred to as the principal Act) for the words "Commissioner of Division" the words "State Government" shall be substituted. 3. Repeal :- The Chhattisgarh Krishi Upaj Mandi (Sanshodhan) Ordinance, 2003 (No. 9 of 2003) is hereby repealed.