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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(1)The State Government may, either suo motu or on the recommendation of the Authority to that effect, by notification in the Official Gazette, add to, amend or cancel any entry in respect of any commodity or class of commodities in the Schedule.