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State of Arunachal Pradesh - Section

Section 71 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

71. Suspension or Cancellation of direct marketing licence.

- Subject to the provisions of section 13, the Licensing Authority, who has issued the licence, may suspend or cancel the licence granted/ renewed under section 70 in the cause and manner mutatis mutandis to section 69.