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

State of Maharashtra - Subsection

Section 5(5) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(5)If the Chief Executive Officer refuses to register the name of any person who has applied for the same he shall communicate his decision in writing with reasons therefor to such person:Provided that, no order under this sub-section shall be passed, unless the person concerned is given a reasonable opportunity to state his case.