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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(2)(c) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(c)In case the purchaser does not make payment with additional payment to the seller under clause (a) and (b) above, within five days from the day of such purchase, his licence shall be deemed to have been cancelled on the sixth day and he shall not be granted any licence or permitted to operate under this Act for a period of one year from the date of such cancellation.