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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(ii) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(ii)representing agriculturists' constituency, if his main income is not from agriculture or possesses a trader's, commission agent's or broker's licence, or has interest in a joint family or a firm which has a trader's or commission agent's or broker's licence.