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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(2)Every person registered under clause (b) of sub-section (1) shall furnish to the Tribal Authority such information and returns and within such period regarding the agricultural produce marketed by him in the specified Tribal area as may be prescribed.