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 5] [Section 12] [Entire Act] State of Maharashtra - Subsection Section 12(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (2)Notwithstanding anything contained in any for the time being in force, every Market Committee shall, for all purposes, be deemed to be a local authority.
