Section 27(3)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(3)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

(ii)if the holder thereof or his servant or any person acting on his behalf with his express or implied permission, commits a breach of any of the terms, conditions, or restrictions imposed by the licence, or

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State of Gujarat - Subsection

Section 27(3)(ii) in The Gujarat Agricultural Produce Markets Act, 1963