Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 64(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(3)The Market Committee or its Chairperson, if so authorized under subsection (2) shall dispose off the application received under sub-section (1) within twenty days from such date when application is complete in all respects.Explanation. - The Market Committee shall, on scrutiny of application and the documents annexed therewith within five working days from the date of its receipt, grant/ renew the licence within twenty working days from such date when application is found complete in all respects; or may, after recording the reason (s) in writing therefor, refuse to do so.