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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(2)Every servant so authorised, shall pass receipts to the payee after keeping counterfoils or duplicate of the receipts so granted and shall render account of all receipts at least once a day to the person, duly authorised, in this behalf by the Market Committee.