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[Cites 0, Cited by 0] [Section 5D(3)] [Section 5D] [Entire Act]

State of Maharashtra - Subsection

Section 5D(3)(c) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(c)Application received under clause (a) for grant or renewal of licence shall be rejected by the Director for any of the following reasons, namely:--
(i)dues of any Market Committee or the State Marketing Board are outstanding the applicant;
(ii)the applicant is a minor;
(iii)the application is an insolvent;
(iv)any other sufficient reason to be specified in writing.