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[Cites 0, Cited by 26] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(3)Every Market Committee shall reserve sufficient space in the market area of its principal and subsidiary markets for the agriculturists to enable them to sell their own agricultural produce directly to the consumers without the help of intermediaries and shall also look after the maintenance of such space.