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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(4)[ Every person whose name is in the list of voters of the hamals and weighmen's constituency shall unless disqualified under these rules, be qualified to be elected from that constituency.] [Sub-rule (4) was previously deleted and again added by G.N. of 7.6.1990.]