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[Cites 0, Cited by 0] [Section 41D] [Entire Act]

State of Maharashtra - Subsection

Section 41D(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(4)Reference in these rules to the Presiding Officer, shall, unless the context otherwise requires be deemed to include any person performing any function which he is authorised to perform under sub-rule (2) or as the case may be, under sub-rule (3).]