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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(2)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(c)under section 10, for prescribing the number and qualification of persons of the Board, the manner in which it shall be constituted and shall conduct the business for setting disputes (including provision for appointment of arbitrators, payment of fees and appeal, for consulting technical persons, for laboratory analysis) as provided by that section;
(cl)under section 12, for prescribing guidelines for classification of the Market Committee;