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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(b) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(b)no person, except the State Government, Tribal Authority or agent authorised by the State Government shall purchase from the producer or fore gatherer any specified produce in any specified Tribal area.