Section 108(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)[ Every cheque drawn on behalf of a Mumbai Agricultural Produce Market Committee shall be signed by any member of the Market Committee duly authorised by the Market Committee and the Member-Secretary of the Market Committee. In the absence of the member of the Market Committee, it shall be signed by the Member-Secretary and any Joint Secretary of the Market Committee duly authorised by the Market Committee.] [Sub-rule (2) was substituted by G. N. of 31.5.1996.]
