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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(1)Every contracts entered into by the Market Committee shall be in writing and shall be signed on behalf of the Market Committee by its Chairman, or in the absence of the Chairman by the Vice-Chairman, and two other members of the Committee.