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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(4) in The Gujarat Agricultural Produce Markets Act, 1963

(4)The Director may, on the report of the market committee or an officer appointed by the Director in this behalf and after holding such inquiry as he deems fit, suspend or cancel any licence granted under sub-section (2).