Section 32A(3)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

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State of Maharashtra - Subsection

Section 32A(3)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)that any person carrying on business in any agricultural produce in the market area within the jurisdiction of the said Market Committee,-

(i)is attempting to evade or has evaded the payment of fees or charges payable by him under this Act, rules or bye-laws; or

(ii)has committed any act contrary to the provisions of this Act, rules or bye-laws; or

(iii)on having been served with a notice to produce or cause to be produced any books of accounts or other documents or articles or registers or things relating to the business in any agricultural produce, has failed to do so; or

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State of Maharashtra - Subsection

Section 32A(3)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963