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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(2)Without prejudice to any power to make bye-laws contained elsewhere in the Act, any committee may make bye-laws consistent with this Act and the rules made thereunder for the administration of its affairs and for the guidance of its standing committee, sub-committees, officers and servants.