Section 6(2)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(a)

(i)solvency certificate;

(ii)cash security or bank's or third person's guarantee, [if a solvency certificate is not produced] [Added by G. N. of 11.9.1968.];

(iii)capacity for providing adequate equipment for smooth conduct of the business;

(iv)conduct of the applicant;

(v)[ * * *] [Deleted as per G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18.2.1971 published in M.G.G., Part IV-B, dated 18.2.1971.]

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