Legal Document View

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
[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(o) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(o)"retail sale" means, in relation to any agricultural produce, sale of that produce not exceeding quantity as a Market Committee may by bye-laws determine to be a retail sale.