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 102] [Entire Act] State of Maharashtra - Subsection Section 102(iv) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 (iv)recovery from pay of the whole or part of any pecuniary loss caused to Market Committee by negligence or breach of orders,
