Section 64(2)(ii) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

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State of Maharashtra - Subsection

Section 64(2)(ii) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(ii)where it is not practicable to seize the stock and keep it in such custody that the accused person shall not remove, part with or otherwise deal with the stock, except with his previous permission, until the complaint is finally disposed of; and

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State of Maharashtra - Subsection

Section 64(2)(ii) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983