Section 59 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
59. Power to exempt Market Committees, etc., provisions of Act.
The State Government may, by a general or special order in the Official Gazette, exempt any Market Committee or any class of persons from any of the provisions of this Act or any rules made there under, or may direct that such provision shall apply to such Market Committee or to such class of persons with such modifications not affecting the substance thereof as may be specified in that order: Provided that, no order to the prejudice of any Market Committee shall be passed without an opportunity being given to such Market Committee to represent its case.
