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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(4)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)As soon as possible, after the result of any by-election or, subject to the provisions of sub-clause (b), all the results of the general election, are available, the Collector or, as the case may be, the District Deputy Registrar, who has conducted the elections shall publish or caused to be published the name or names of elected member or members of a Committee in the Official Gazette and also in a newspaper in the Marathi language circulating in the market area. The publication of the name or names in a newspaper as aforesaid shall, for the purposes of this section, be deemed to be sufficient publication of the name or names of the elected member or member of the Market Committee.