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 39C] [Entire Act] State of Maharashtra - Subsection Section 39C(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (1)Subject to the superintendence of the State Marketing Board, the Managing Director shall function as the chief executive officer of the State Marketing Board.
