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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(1)(d) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(d)Register users of the National Integrated Produce Market and may also levy and collect registration fee, security deposit and advanced and levy and collect other charges for the services rendered and utilities provided to the farmers, farmers association, farmers’ co-operative societies, buyers and all other functionaries registered with or using the National Integrated Produce Market.