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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(1)Any person may be nominated as a candidate for election to fill a seat if he is qualified to be chosen to fill that seat under the provisions of [the Act, these rules and the bye-laws.] [These words were substituted for the words 'these rules' by G.N. of 7.6.1990.]