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[Cites 0, Cited by 0] [Section 31B(4)] [Section 31B] [Entire Act]

State of Gujarat - Subsection

Section 31B(4)(ii) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007

(ii)If the application is not disposed of, within a period of two weeks from the date of receipt of request made under clause (i), the registration or as the case may be its renewal shall be deemed to have been granted.