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 0] [Section 5C] [Entire Act] State of Maharashtra - Subsection Section 5C(ii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (ii)Any person, agency or organization interacting in relation to the National Integrated Produce Market by way of business dealings or otherwise.
