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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)When a Market Committee is constituted for the first time, whether under sub-section (1) or (1-A) or (1-B), all the members thereof and the Chairman and Vice-Chairman shall be nominated by the State Government: