Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Maharashtra - Subsection Section 41(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 (4)No decision on any such question, shall he given, unless the member has been given a reasonable opportunity of being heard.
