Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61] [Entire Act] State of Maharashtra - Subsection Section 61(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983 (3)No such record shall be called by the State Government after one year from the date of the passing of the order.
