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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(4)A separate license shall be required by a person for setting up, establishing or continuing or allowing to be continued more the one place for the purchase, sale, storage and processing of agricultural produce in the same notified market area.