Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Maharashtra - Subsection

Section 120(e) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

(e)the form of an application for the grant and renewal of a licence, manner of refunding licence fee, agreement to be executed before the grant of a licence, solvency certificate, bank's or third person's guarantee, and issue of a duplicate copy of a licence which is lost, destroyed or mutilated;