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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(2)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)under section 7, subject to which licences may be granted, renewed or refused; and for prescribing the form, period and the terms, conditions and restrictions (including provision for prohibiting brokers and commission agents from acting in any transaction both as a buyer or seller or on behalf of both the buyer and seller, and for prescribing the manner in which and the places at which auction of agricultural produce shall be conducted and the bids made and accepted and the places at which weighment and delivery of agricultural produce shall be made in any market or market area) and the maximum fees for licences;