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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Maharashtra - Subsection

Section 119(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(a)a person who is holding or had held the office of a Mamlatdar, Deputy Collector, Assistant Registrar or Deputy Registrar of Co-operative Societies, or Special Auditor of Co-operative Societies, for not less than three years, or