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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(4)(b) in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969

(b)defines the limits, respectively, specified against each of them in column 3 of the said Schedule to be the limits within which each of them shall exercise the powers conferred and perform the duties imposed on the Competent Authority, by or under the said Act.