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[Cites 0, Cited by 0] [Section 39C] [Entire Act]

State of Maharashtra - Subsection

Section 39C(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)The State Marketing Board shall appoint such other officers and servants under the supervision and control of the Managing Director as it may consider necessary for the efficient discharge of its duties and functions under this Act.