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[Cites 0, Cited by 1] [Section 23A] [Entire Act]

State of Maharashtra - Subsection

Section 23A(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(1)A Chairman or a Vice-Chairman shall cease forthwith to be Chairman or Vice-Chairman, as the case may be, if the Market Committee by a resolution passed by a majority of not less than two-thirds of the total number of members (excluding the members who have no right to vote) at a special meeting so decides.