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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(9) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007

(9)has made default in payment by not depositing due amount with the Board or the administrative market committee within the period mentioned in the notice/ demand note; or