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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(1)(b) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(b)of the Director refusing to grant or renew a licence or cancelling or suspending any licence may prefer an appeal to the Secretary Agricultural Marketing Department of the Government within thirty days from the date on which such order is communicated to him and in such manner as may be prescribed.