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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(iii) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(iii)seize agricultural produce in respect of which he has reason to believe that any provision of this Act or the rules or orders made thereunder has been, is being or about to be, contravened alongwith the receptacle containing such produce or the animal, vehicle or vessel used in carrying such produce.