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[Cites 0, Cited by 5] [Section 45(2)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(c)the State Government may, by order, either constitute a new Market Committee in accordance with the provisions of Chapter III or appoint an Administrator or the Board of Administrators to carry out the functions of the Market Committee as it thinks fit;