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[Cites 0, Cited by 0] [Section 5D(6)] [Section 5D] [Entire Act]

State of Maharashtra - Subsection

Section 5D(6)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)The provisions of clauses (i), (ii), (iv), (v), (vi) (vii), (viii), (ix), (x), (xi), (xii), (xiii), (xx), (xxi), (xxv) and (xxvi) of sub-section (2) of section 29, sub-sections (1), (3) and (4) of section 31 and sections 32A, 34A, 39, 40, 41, 42, 48, 49, 50, 51, 52, 52A, 56, 57 and 59B shall apply, mutatis mutandis, to direct marketing licence holder, private market and farmer-consumer market.