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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Maharashtra - Subsection

Section 12A(3) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(3)Persons who are called upon to render service under clause (b) of sub-section (1) shall, in consideration of such service, be entitled to such payment as may be prescribed.