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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)if the holder thereof or any servant or any one acting on his behalf with his express or implied permission, commits a breach of any of the terms or conditions of the license;