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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 68(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(2)An application for grant or renewal of licence, as the case may be, for private market yard or farmer-consumer market yard or market sub -yard under section 68 (1), shall be accompanied with such reasonable licence fee and security/ bank guarantee, as may be prescribed.