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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Maharashtra - Subsection

Section 14A(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)The superintendence, direction and control of the preparation of the list of voters for, and conduct of all elections to Market Committees, whose annual income from fees under sub-section (1) of section 31, in the immediately preceding market year exceeds rupees five crore, shall vest in the Collector.