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[Cites 0, Cited by 0] [Section 5D(6)] [Section 5D] [Entire Act]

State of Maharashtra - Subsection

Section 5D(6)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)Notwithstanding anything contained in clauses (a), direct marketing licence holder shall pay the market fee as per section 31 to the Maharashtra State Agricultural Marketing Board, who, in turn shall disburse the same to the concerned Market Committee, in the manner prescribed.