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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(5)The local authority to which the assets of a Market Committee are transferred under subsection (4) shall utilise such assets for such objects in the area within its jurisdiction as the State Government considers being for the benefit of the agriculturists in that area.