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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(15) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(15)The committee or the Director as the case may be, shall grant the licence within sixty days of the receipt of application. If such grant or renewal is not done or refused within sixty days of receipt of the application, it shall be deemed to have been granted or renewed.