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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)It shall be competent to a Market Committee to fix, with the prior approval of the State Government, the rate of commission (adat) to be charged by the commission agents from the buyer in respect of an agricultural produce or class of agricultural produce marketed in the market area.