Section 38(2)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(2)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(a)has actually resided therein for an aggregate period of not less than 180 days during the calendar year preceding that in which the list of voters for the time being under preparation for Co-operative Societies or Village Panchayat's Constituency is provisionally published under sub-rule (6) or rule 36, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 38(2)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967