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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(xxv) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(xxv)prosecute persons for violating the provisions of this Act, the rules and the bye-laws and compound offences as provided under section 52A;