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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)set up by itself or finance, assist or support farmers and farmers association to set up collection centres by whatever name called at various places in the State whether within or outside the area aforesaid to collect, assemble, sort, grade, process, pack, store or transport fruits and vegetables and to provide market information and to carry out such other activities as may enable them to market the produce using the National Integrated Produce Market to do anything facilitators or incidental thereto;