Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(2)On receipt of the names of the Chairman, or, as the case may be, of their representatives, the Collector shall, direct the Managing Committees of such societies to elect from amongst such Chairman or representatives, a member on the Market Committee.