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[Cites 0, Cited by 28] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)Notwithstanding anything obtained in sub-section (1), but subject to the provisions (3), the Director may, for reasons to be recorded in writing, by order suspend or cancel any license granted or renewed under this Chapter.