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

State of Jharkhand - Subsection

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

(xxix)the form of application for licence, the qualifications and disqualifications for securing the renewal of different kinds of licences, the procedure for the enquiry for verifying the correctness of the statements made in the application for licences;