Section 36(2)(xxii) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(2)(xxii) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(xxii)With a view to maintain stability in the market, take suitable measures to ensure that traders do not buy Horticultural produce beyond their capacity and avoid risk to the sellers in disposing off the produce, and grant licenses only after obtaining necessary security in cash as bank guarantee according to the capacity of the buyers; and

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State of Arunachal Pradesh - Subsection

Section 36(2)(xxii) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014