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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(5) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(5)A person to whom a licence is granted under sub-section(1) shall comply with provisions of this Act, the rules and the bye-laws made thereunder and the conditions specified in the licence.