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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(2)(t) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(t)prescribing the matters in respect of which a Market Committee may make or the Director may direct the Market Committee to make bye-laws and the procedure to be followed in making, altering and abrogating bye-laws and the conditions to be satisfied prior to such making, alteration or abrogation; (U) for any other matter which is to be or may be prescribed.