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 52] [Entire Act] State of Maharashtra - Subsection Section 52(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 (4)The notice may be delivered either by the candidate in person or by his proposer who has been authorised in this behalf in writing by the candidate.
