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[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

State of Uttarakhand - Subsection

Section 82(3)(c) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(c)the Prescribed Authority, on the basis of information received by him and after expiry of time of two weeks, shall only confirm that application for registration/renewal was submitted to the Market Committee and due action has not been taken by the Market Committee for disposal of the same and then, he shall issue a certificate under clause (k) of sub-section (3), regarding grant of deemed registration or its deemed renewal within two weeks time.