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 39E] [Entire Act] State of Maharashtra - Subsection Section 39E(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (1)The term of office of the member referred to in clause (vii) of section 39B shall ordinarily be three years from the date of his nomination as such member.
