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[Cites 0, Cited by 0] [Section 2(8A)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(8A)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)An agriculturist who sells exclusively agricultural produce grown on the land cultivated by him personally, shall not be deemed to be a dealer within the meaning of this clause;]