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[Cites 0, Cited by 0] [Section 94D] [Entire Act]

State of Maharashtra - Subsection

Section 94D(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(2)The Chairman shall inform the Collector, the District Deputy Registrar of Co-operative Societies and the local officer of the Agent appointed by Government about the fact of sales below support price and the preventive steps taken by the Secretary in this behalf and request him to open a purchase centre or to make arrangements to purchase the agricultural produce at support price immediately by making necessary arrangements for the purpose. The Collector and the District Deputy Registrar of Co-operative Societies shall direct and assist the local officer in this behalf.