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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Maharashtra - Subsection

Section 15A(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(4)The Administrator or the Board of Administrators shall receive such remuneration from the Market Fund as the Director or authorized officer may, from time to time, by general or special order, determine.