Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 54 in Maharashtra Horticulture Development Corporation Act, 1984

54. Obligation to undertake storage, transport, processing, etc. of produce.

- It shall be the duty of the Corporation to undertake the storage, transport, processing and marketing of horticulture produce or agriculture produce. (if any), that is, both standard yield and surplus yield from the plots in the farms or estate and the plot-holder shall not enter into any transaction directly with any other person for storage, transport, processing or marketing of any such produce.