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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(3)(v) in The Gujarat Agricultural Produce Markets Act, 1963

(v)[ if, the licensee has not carried out the sale and purchase of agricultural produce for which the licence has been granted or renewed in conformity with the terms and conditions of the licence for the entire previous financial year; [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.]