Section 19(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)Notwithstanding anything contained in sub-section (2), a member, Chairman or Vice-Chairman shall, not continue to hold office as such member, Chairman or Vice-Chairman of more than one Agricultural Produce Market Committees on the date of commencement of the Maharashtra Agricultural Produce Marketing (Regulating) (Amendment) Act, 1987.
