Section 3 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
3. Additional mode of publication of notifications under sections 3 and 4.
- A notification under section 3 declaring the intentions of the State Government of regulating the marketing of any agricultural produce in any area specified in such notification and the notification under section 4 regulating the marketing of agricultural produce in any area shall, [be published in newspapers in the Marathi language circulating in such area as required by that section. Copies of such notification shall also be exhibited on the notice board in the office of the Panchayat Samiti, Tahasildar and the Taluka Deputy or Assistant Registrar of Co-operative Societies within whose jurisdiction such area is situated.] [This portion was substituted for the portion beginning with the words 'in addition to their publication' and ending with the words 'in any such area' by G. N. of 7.6.1990.]
