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[Cites 0, Cited by 0] [Section 5D(2)] [Section 5D] [Entire Act]

State of Maharashtra - Subsection

Section 5D(2)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)Market service charge shall be collected on sale of the agriculture produce by the seller and shall be remitted to the proprietor of the farmer-consumer market.