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[Cites 0, Cited by 0] [Section 31B(4)] [Section 31B] [Entire Act]

State of Gujarat - Subsection

Section 31B(4)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

(ii)If the application is not disposed of, within a period of two -weeks from the date of receipt of request made under clause (i), the registration or as the case may be its renewal shall be deemed to have been granted.