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[Cites 0, Cited by 1] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)No prosecution under this Act shall be instituted except by the Director or any officer authorised by him in that behalf or by the Secretary or any other person duly authorised by the Market Committee in that behalf.