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[Cites 0, Cited by 1] [Section 39K(2)] [Section 39K] [Entire Act]

State of Maharashtra - Subsection

Section 39K(2)(e) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(e)any other matter for which provision is to be or may be required to be made in the regulations for carrying out the functions of the State Marketing Board under this Act.