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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(2)If the committee fails to comply with an order made or direction issued under sub-section (1), the Metropolitan Commissioner or the officer authorised by him may direct the Chief Executive Officer to comply with such order and the Chief Executive Officer shall immediately comply with such direction.