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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(3)The notified authority/officer may grant or renew the special licence within the period of 60 days of receipt of application or may refuse to gran or renew the licence for the reasons to be recorded in writing.