Section 32A(9)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

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State of Maharashtra - Subsection

Section 32A(9)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(c)where such articles or things which comprise agricultural produce which are of perishable nature and the market fees and supervision charges along with penalty equal to three times the amount of such fees and charges and the actual cost of such seizure are not paid, then instead of returning the same to the person from whom they are seized, such market fees, charges, penalty and cost in respect thereof may be recovered by sale of such agricultural produce by auction and the balance of amount, if any, left thereafter, may be returned to such person.

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State of Maharashtra - Subsection

Section 32A(9)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963