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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(d) in The Punjab Fruit Nurseries Act, 1961

(d)the applicant has paid the fee prescribed for the licence and has also furnished the prescribed security, if any, such authority may grant a licence to the applicant for conducting or establishing a fruit nursery in accordance with the terms of the licence and the provisions of this Act and the rules thereunder.