Section 30A(4)(ix) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

[Cites 0, Cited by 0] [Section 30A(4)] [Section 30A] [Entire Act]

(ix)the amount of dues to be paid by the tenderer to a co-operative society, under section 48A of the Maharashtra Co-operative Societies Act, 1960,

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