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[Cites 0, Cited by 0] [Section 13(1B)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1B)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)The area specified by the State Government by notification in the Official Gazette, from time to time shall be deemed to be market area for the purpose of this Act and the Market Committee for that area shall be called by the name as may be notified by the State Government and it shall function as the Divisional or Regional Market Committee.