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[Cites 0, Cited by 29] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)Nothing in sub-section (1) shall apply to sales by retail sales by an agriculturist who sells his own produce; nor to sales by a person where he himself sells to another who buys for his personal consumption or the consumption of any member of his family.