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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Maharashtra - Subsection

Section 100(7) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(7)Subject to the provisions of sub-rule (5), no person shall be appointed to any post by a Market Committee unless such appointment is made in accordance with the bye-laws made for recruitment to such posts and in accordance with the recommendations made by a sub-committee of the Market Committee established under its bye-laws.