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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)On any declaration being made under sub-section (1), no local authority or any other person shall thereafter, notwithstanding anything contained in any law for the time being in force, establish, authorize or continue or allow to be established, authorized or continued any place in the market area for the marketing of that agricultural produce.