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[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

State of Uttarakhand - Subsection

Section 82(3)(b) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(b)on expiry of the period of two weeks after submitting the reminder, if the application is not disposed off, it shall be deemed that the registration or its renewal, as the case may be, has been granted;