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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Maharashtra - Subsection

Section 14A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)The Election Fund shall be invested in such manner as the Director may direct, regard being had to the elections to be held during the year, and the necessity to have the monies available from the fund for the preparation of the list of voters or for the conduct of such elections or for both.