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 29(2)] [Section 29] [Entire Act] State of Maharashtra - Subsection Section 29(2)(xvii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (xvii)levy, take, recover and receive charges, fees, rates and other sums or money to which the Market Committee is entitled ;