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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(3) in Tripura Markets Act, 1979

(3)The licensing authority may grant the licence on such conditions as it may deem fit or reject the application for reasons for reasons to be recorded by him in writing provided that no application shall be rejected expect after giving an opportunity to the applicant of being heard.