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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Maharashtra - Subsection

Section 103(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(2)If in respect of any such person as aforesaid, a question arises whether it is reasonably practicable to hold such inquiry as is referred to in sub-rule (1), the decision of the Market Committee, subject to the decision of the Director in appeal, shall be final.