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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Maharashtra - Subsection

Section 34A(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(3)The Secretary or any other person [authorized] [Sub-rule (5) was added by G. N. of 7.6.1990.] in this behalf by the Market Committee shall pass receipt to the purchaser in token of his having paid the cost of supervision.