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State of Chattisgarh - Section

Section 14 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007

14. Place of Sale-Purchase.

- Sale, Purchase of notified agricultural produce may be made in more than one market areas by the holder of special licence only in the market areas specified in the licence and in the market/sub-market yards, and at the purchase centres specified in the licence provided that the provisions of sub-rule (5) of rule 6 will be applicable on the holder of special licence also as well.