Section 31B(4)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 0] [Section 31B(4)] [Section 31B] [Entire Act]

State of Gujarat - Subsection

Section 31B(4)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

(iii)The State Government in case of Director or, as the case may be, the Director in case of the managing body shall, on the basis of information received by him and after the expiry of period of two weeks, confirm that the application for registration or the renewal was submitted to the managing body or, as the case may be, the Director and that due action has not been taken by the managing body or, as the case may be, the Director for disposal of the said application, then-

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State of Gujarat - Subsection

Section 31B(4)(iii) in The Gujarat Agricultural Produce Markets Act, 1963