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

State of Rajasthan - Subsection

Section 15(3) in The Rajasthan Agricultural Produce Markets Act, 1961

(3)[ The Chairman or the Secretary of the market committee may, for reasons to be recorded, suspend a licence for a period not more than fourteen and seven days respectively on any of the grounds on which a market committee may suspend a licence under sub-section (1).