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[Cites 0, Cited by 0] [Section 11(14)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(14)(b) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(b)On receipt of the reply of show-cause notice, it will be scrutinized by the notified authority/officer. After scrutiny and personal hearing, if licence is suspended/rejected then the order to suspend/reject the licence will be passed by mentioning clear reasons. The copy of the order passed will be sent to the secretaries of all specified market areas and also to the divisional Deputy Director for compliance.