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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(1)(g) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(g)[ if he is a servant of the Market Committee or of Government or of a Local authority or holds a licence from such Committee other than that of Trader, Commission agent hamal or weighmen or;]