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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(3)(vi) in Jharkhand Agricultural Produce Markets Act, 2000

(vi)the procedure for granting renewal, suspension or cancellation of licences under this Act and the circumstances in which any suspension or cancellation of a licence may be annulled by the Market Committee;