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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2)(v) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(v)be responsible for the proper application of the Market Fund and property according to the provisions of this Act and rules, regulations or by-laws made thereunder,