Section 13(1)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

[Cites 0, Cited by 6] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(c)One shall be the Chairman of the co-operative society doing business of processing or marketing of agricultural produce in the market area having its registered office situated in the same market area; or in his absence a representative of the co-operative society elected by its managing committee:

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State of Maharashtra - Subsection

Section 13(1)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963