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State of Jharkhand - Section

Section 102 in The Jharkhand Agricultural Produce Markets Rules, 2000

102. Procedure to be adopted by the Market Committee before taking a decision to cancel or suspend a licence.

- [(i) The Secretary shall first enquire into the matter before any decision to cancel or suspend a license is taken up.
(ii)The Secretary shall then cause the charge to be served upon the licensee and call upon him to submit his explanation within a week of the date of service thereof and such explanation given by him shall be considered by the Secretary.]