Section 4 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
4. Appointment of agents.
(1)The State Government may, for the purpose of purchase of, and trade in any [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce on its behalf, appoint agents in respect of different units, and any such agent may be appointed in respect of more than one unit.(2)The terms, conditions and the procedure for appointment of agents shall be such as may be prescribed.
