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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(xviii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(xviii)subject to approval of the Director, obtain loans, subsidies, subventions from the State and Central Government or any financing agency, for providing warehousing and marketing facilities in the market;