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State of Maharashtra - Section

Section 35C in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

35C. Nomination of representative to Bombay Agricultural Produce Market Committee.

- For the purposes of nomination of members under sub-clauses (iii), (iv) and (iv) of clause (a) of sub-section (1-A) of section 13, the Collector of Bombay shall call upon the Maharashtra State Agricultural Marketing Board, the Municipal Corporation of Greater Bombay and the Maharashtra State Co-operative Marketing Federation Limited, Bombay, respectively to communicate the name of their respective representative before a date which the Collector of Bombay may specify in that behalf.]