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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3)(b) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(b)As soon as possible after such resolution is passed the Executive Committee shall display the draft of the regulations on the notice-board of the Office of the Chief Executive Officer and publish a notice in at least two newspapers, circulating in the market area and also in such manner, as may in its opinion, be best calculated to inform the public and all persons likely to be affected by the regulations so displayed and inviting their objections and suggestions in respect of the proposed draft within a reasonable period to be specified in such notice.