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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(2)On receipt of such application, the Licensing Officer may, after holding such inquiry as he deems fit, either grant or renew the licence or, for reasons to be recorded, by order refuse to grant or renew the licence.