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[Cites 0, Cited by 0] [Section 371] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 371(4) in Arunachal Pradesh Municipal Act, 2007

(4)A private market in respect of which the licence has been suspended or cancelled under sub-section (3) shall be closed with effect from such date as may be specified in the order of suspension or cancellation.