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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(5)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(b)When the licence is deemed to have been granted to the applicant or renewed as the case may be, under section 7 of the Act, the Secretary, of the Market Committee shall issue the licence to the applicant.]