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[Cites 0, Cited by 0] [Section 39L(2)] [Section 39L] [Entire Act]

State of Maharashtra - Subsection

Section 39L(2)(d) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(d)all income or moneys received by the State Marketing Board from any other Source whatsoever, including income from fees or charges levied by it or donations or grants received from any local authorities, market committees or other institutions and individuals;