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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(16) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007

(16)"Specified Licence" means the licence issued by notified authority or officer under sub-section (2) of section 32-A for the business of notified agricultural produce;