Section 7(4)(b) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

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State of Telangana - Subsection

Section 7(4)(b) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(b)the market committee or Director of Marketing or the officer authorized by him as the case may be, in accordance with such rules as may be made by the Government and after such inquiry as it deems fit, cancel or suspend any licence granted under sub-section (1),(1-A), (1- B),(1-C), (1-D), (1-E):

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State of Telangana - Subsection

Section 7(4)(b) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966