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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(1)Subject to the provisions of sub-section (2) of section 13, every Market Committee shall be presided over by a Chairman, who shall be elected by the Committee from among its elected agriculturist members. The Committee shall also elect one of its elected agriculturist members to be the Vice-Chairman.