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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(xiv) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(xiv)subject to the provisions of section 12, acquire, hold or dispose of any moveable or immovable property for the purpose of efficiently carrying out its duties;