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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(2)On receipt of application [Secretary] [Substituted for the word' Chairman' by Haryana Notification dated 2.2.1990.] of the Committee or any other officer duly authorised by the Committee in this behalf may after making such enquiries regarding the conduct and business of the applicant, as he may deem necessary, grant a licence in Form E. The licence shall be subject to the conditions mentioned therein.