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 122] [Entire Act] State of Maharashtra - Subsection Section 122(vi) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 (vi)The Hyderabad Agricultural Markets Rules, shall stand repealed except as respects things done or omitted to be done under those rules.
