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 0] [Section 73] [Entire Act] State of Maharashtra - Subsection Section 73(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983 (1)Every sum due from a committee to the State Government shall be recoverable as an arrear of and revenue.
