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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2)(e) in The Maharashtra Molasses (Control) Act,1956

(e)for regulating or prohibiting any class of commercial or financial transactions relating to molasses, which in the opinion of the State Government are, or, if unregulated, are likely to be detrimental to the public interest ;