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[Cites 0, Cited by 0] [Section 121(4)] [Section 121] [Entire Act]

State of Maharashtra - Subsection

Section 121(4)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(b)four copies of the text of the bye-law as it would stand after amendment, signed by the Chairman or in his absence by the Vice-Chairman and Secretary of the Market Committee; and