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

State of Gujarat - Subsection

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

(b)the State Government, in case of the application made to the Director, shall direct the Director to issue a certificate granting deemed registration or its deemed renewal within the period of two weeks.