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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(9) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(9)Every claim or objection shall be delivered or sent by post so as to reach the office of the Collector before the date fixed by the Collector in that behalf being a date not later than one month from the date of publication of the list.