Section 120(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(a)[ requiring the Director or any other person authorised by him to call the meetings of the Market Committee fixing a quorum for the meeting of the Committee and the procedure to be followed at such meetings;] [Modified as per Government Notification No. APM. 1167/25332(Part III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 27th May, 1971.]
