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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The General Grading and Marking Rules, 1988

(3)On receipt of the application for renewal and after verifying the grading performance and payment of Government dues, the competent authority, namely, Agricultural Marketing Adviser or any officer of the Directorate or State Government authorised by the Agricultural Marketing Adviser in this behalf, will renew the Certificate of Authorisation for a period of five years at a time and return the same to the packer.