Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16A] [Entire Act] Central Provinces And Berar - Subsection Section 16A(2) in The Central Provinces and Berar Agricultural Produce Market Act, 1935 (2)The State Government may thereupon require the society to furnish, within a time specified, such information as it may deem necessary.
