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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(f) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(f)"Director" means a person appointed as the Director of Agricultural Marketing for the State of Maharashtra and includes any officer or officers empowered by the State Government by notification in the Official Gazette to exercise or perform such of the powers and functions of the Director under the provisions of this Act or rules or bye-laws made there under as may be specified in such notification;