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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in The U.P. Fruit Nurseries (Regulation) Act, 1976

(2)Where more than one fruit nursery is owned by one person, whether in the same town or village or in different towns or villages, separate licences shall be granted in respect of each such fruit nursery.