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

State of Maharashtra - Subsection

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

(b)If at a general election the names of any persons to be elected under sub-section (1) or (1 A) of section 13 cannot for any reason be published as aforesaid, and if with the available election results, the Committee will consist of not less than twelve members, then the Collector or, as the case may be, the District Deputy Registrar, who has conducted the elections shall publish the names of these members in the Official Gazette and also in a newspaper as aforesaid.