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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(10) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007

(10)"Notified authority or officer" means such authority or officer as may be notified by the State Government to grant or renew the special licence under these rules;