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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(2)(vi) in The Assam Agricultural Produce Market Act, 1972

(vi)the issue of licences to traders, persons and firms engaged in processing of agricultural produce, commission agent, brokers, weighmen, measurers, surveyors, warehouseman and the cancellation and suspension of such licence and the category of such other persons operating in a market area as may be determined by the Director and the form in which and the condition subject to which such licences shall be issued, cancelled, or renewed therefor;