Section 15A(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

[Cites 0, Cited by 5] [Section 15A(1)] [Section 15A] [Entire Act]

State of Maharashtra - Subsection

Section 15A(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)the Administrator or the Board of Administrators appointed by the Director or such authorised officer shall manage the affairs of the Committee, during the period from the date specified in the order up to the day on which the first meeting of the reconstituted Committee after the election is held, where there is a quorum (hereinafter in this section referred to as the said period). Such election shall be held within a period of six months from the date the Administrator or the Board of Administrators assumes office:

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State of Maharashtra - Subsection

Section 15A(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963