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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(4)(d) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(d)After every general election, upon the publication of the names of all the members of the Committee under clause (a), or as the case may be, the publication of such names as would render the Committee to consist of not less than twelve members as aforesaid, in a newspaper under this sub-section, the Market Committee shall be deemed to be duly constituted.