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

State of Maharashtra - Subsection

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

(c)The Divisional or Regional Market Committee shall, subject to the provision of sub-section (2), consist of following members, namely: -
(i)two representatives of the agriculturists, elected by the agriculturist members of the Agricultural Produce Market Committee from each district included in the area of operation of the Divisional Market Committee; or
(ii)one representatives from the agriculturists elected by the agriculturist members of the Agricultural Produce Market Committee from each talukas included in the area of operation of the Regional Market Committee; or
(iii)two representatives, elected by the traders and commission agents, holding licences to operate as such in the market area;
(iv)one representative, elected by the hamals and weighmen operating as such in the market area;
(v)one representative of the State Marketing Board;
(vi)one representative of the Municipal Corporation or Municipal Council functioning at the Head Quarters of the Market Committee;