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[Cites 0, Cited by 0] [Section 52B(1)] [Section 52B] [Entire Act]

State of Maharashtra - Subsection

Section 52B(1)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)to the Director where such decision is taken or order is passed by the Market Committee, its Chairman, Vice- Chairman, Secretary or any other officer empowered to exercise the powers of the Director,