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State of Jharkhand - Section

Section 36 in Jharkhand Agricultural Produce Markets Act, 2000

36. Power of Director to suspend or cancel licence in case of the emergency.

- In case of an emergency, the Director may for reasons to be recorded in writing suspend or cancel the licence of any market functionary and take such other steps as he may deem fit in the interest of the market:Provided that before passing an order under this section the Director shall give a reasonable opportunity to the functionary concerned to be heard.