Section 39(2)(xxii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(2)(xxii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(xxii)with a view to maintain stability in the market, take suitable measures to ensure that traders do not buy agricultural produce beyond their capacity and avoid risk to the sellers in disposing off the produce and grant licenses only after obtaining necessary security in cash as bank guarantee according to the capacity of the buyers; and

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State of Himachal Pradesh - Subsection

Section 39(2)(xxii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005