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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(i) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(i)representing the traders' constituency, if he does not ordinarily reside in the market area or if the licence to him is cancelled, or suspended or not renewed;