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 5] [Section 13(1)] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (b)Two shall be elected by traders and commission agents, holding licenses for not less than two years to operate as such in the market area;