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[Cites 0, Cited by 0] [Section 30A(4)] [Section 30A] [Entire Act]

State of Maharashtra - Subsection

Section 30A(4)(x) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(x)the amount of advance price received by the tenderer, if any, in respect of agricultural produce notified under sub-clause (i) of clause (g 1) of sub-section (2) of section 29,