Section 6(2)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(b)in the case of renewal of a licence, also whether [on the basis of a statement to be furnished by the licensee showing the business transacted and the amount of dues paid or payable to the Market Committee in the last preceding market year] [These words were inserted by G. N. of 7.6.1990.] the applicant has traded or not in the market area or whether the person has overtraded :

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State of Maharashtra - Subsection

Section 6(2)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967