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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(4)(b) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(b)The State Government may, either suo motu or on a request being made by the Metropolitan Authority, by Notification in the Official Gazette, amend the Schedule under section 70 by inserting thereon any other commodity and may by the same notification or by like notification declare that this Act shall apply in any area to any commodity (whether already included or newly included in the Schedule) from such date as may be specified in such notification and different dates may be specified for different areas and for different commodities.