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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(1) in The Assam Agricultural Produce Market Act, 1972

(1)In case of an emergency, the Director may suspend or cancel all or any licence issued under the provisions of this Act and take such other steps as may be deemed necessary in the interest of a market.