Section 52(2)(viii) in The Bihar Agricultural Produce Markets Act, 1960

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(2)(viii) in The Bihar Agricultural Produce Markets Act, 1960

(viii)the issue of licenses to traders, commission agents, brokers, weighmen, measurers, surveyors, warehousemen and other persons including persons or firms engaged in the processing or pressing of agricultural produce, operating in the market, the terms on which and the conditions subject to which such licenses shall be issued or renewed and the fees to be charged therefor;

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State of Bihar - Subsection

Section 52(2)(viii) in The Bihar Agricultural Produce Markets Act, 1960