Section 31(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

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State of Maharashtra - Subsection

Section 31(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)if such exporter fails to submit a certified copy of the bill of lading or the air freight bill or any other documents as may be specified by the State Government as a proof of such export, within ninety days from the date of entry of the agricultural produce in the market area, such agricultural produce shall be deemed to have been marketed within the market area and he shall forthwith pay the market fees under this section and shall also pay the supervision cost under section 34-A on such agricultural produce, along with eighteen per cent interest on the total amount due and payable as the market fees and supervision cost, from the date of bringing of such produce in the market area:

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State of Maharashtra - Subsection

Section 31(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963