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[Cites 0, Cited by 0] [Section 121(4)] [Section 121] [Entire Act]

State of Maharashtra - Subsection

Section 121(4)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(a)a copy of the relevant bye-law in force with amendment proposed to be made in pursuance of the resolution together with reasons justifying such amendment, alteration or abrogation;