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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4)(b) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(b)The market committee [or the Director of Marketing or the Director of Marketing or the Officer authorized by him as the case may be] [Inserted by Act No. 14 of 2015, dated 8.10.2015.] may, in accordance with such rules as maybe made by the Government and after such inquiry as it deems fit, cancel or suspend any licence granted under [sub-section (1-A), (1-B), (1-C), (1-D) and (1-E).] [Substituted 'sub-section(1)' by Act No. 14 of 2015, dated 8.10.2015.]