Section 31B(4)(iii) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007

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State of Gujarat - Subsection

Section 31B(4)(iii) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007

(iii)The State Government in case of Director or, as the case may be, the Director in case of the managing body shall, on the basis of information received by him and after the expiry of period of two weeks, confirm that the application for registration or the renewal was submitted to the managing body or, as the case may be, the Director and that due action has not been taken by the managing body or, as the case may be, the Director for disposal of the said application, then-

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State of Gujarat - Subsection

Section 31B(4)(iii) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007