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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(1)(ii) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(ii)it persistently makes default in the performance of such duties, or in complying with the lawful directions (including those arising out of audit of accounts of the committee or inspection of the office and work thereof) and orders issued by the State Government, the Authority, the Metropolitan Commissioner or any other officer empowered by the State Government or by the Metropolitan Commissioner to issue such directions or orders to the committee; or