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

State of Uttarakhand - Subsection

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

(a)the application received under sub-section (1) shall be disposed off by the Market Committee as required in sub-section (2) within four weeks; but if the Market Committee fails to dispose off the applications within four weeks, then -
(i)the applicant may send a written reminder to the Market Committee about his application;
(ii)In addition, the applicant may inform in writing to the Authority, which has been prescribed by Managing Director of the Board.