Section 7(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

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State of Maharashtra - Subsection

Section 7(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(3)The Director or, as the case may be, the Market Committee shall, when he or it decides to grant a licence, grant the market functionary specified below a licence in the Form indicated opposite to him; and it shall be lawful to the Director or, as the case may be, the Chairman to issue such licences under his signature :-

Market functionary	Form
1. Weighman or Measurer	2
2. Warehouseman	3
3. Processor, Surveyor, Carting and Clearing Agent	4
4. Assistant to Commission Agent, Trader, Broker, Carting,Clearing Agent and Processor	5
5. Hamal	6
6. Others	7

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State of Maharashtra - Subsection

Section 7(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967