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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 64(4) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(4)On expiry of a period of twenty working days as under sub-section (3), if the application has not been disposed off, it shall be deemed that licence has been granted or renewed, as the case may be.