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 75(2)] [Section 75] [Entire Act] State of Maharashtra - Subsection Section 75(2)(h) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 (h)if it does not bear the mark which is should have borne under the provisions of sub-rule (3) of rule 62 :