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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(b) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(b)after the expiry of three months from the appointed date, except as provided by sub-section (4) of section 5, no person shall, with a view of protecting the interests of the Tribals, market any agricultural produce in the specified Tribal area or operate therein as a trader in respect of any such produce unless he is registered in such manner as may be prescribed;