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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(5)Within seven days of the passing of such resolution, the Chief Executive Officer shall submit the final draft of the regulations approved under sub-section (4) to the State Government and the State Government may sanction the regulations sent to it subject to such modification, if any, as it may think necessary.