Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5D(4)] [Section 5D] [Entire Act]

State of Maharashtra - Subsection

Section 5D(4)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)The Director may suspend or cancel the licence and communicate to the licence holder in writing, about the suspension or cancellation of his licence, if--
(i)the licence has been obtained through wilful misrepresentation or fraud;
(ii)the holder of the licence has committed a breach of any of the terms or conditions of licence;
(iii)the holder of the licence has become an insolvent; or
(iv)the holder of the licence has been convicted of any offence under this Act.