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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(fa) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(fa)"hamal " means a hamal or a coolie or a labourer, engaged for loading, unloading, filling, emptying, stacking, stitching, sorting, cleaning or carrying any agricultural produce or doing any work preparatory or incidental thereto in the Market area and who holds a valid license for the purpose from the Market Committee;