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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(4)(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(ii)[ For the purpose of election of two traders under clause (ii) of sub-section(1) of section 9, the market area shall be divided into two constituencies in such manner that number of voters does not exceed one-half of the total number or voters of the market area in question, so that licenced trader other than the co-operative societies shall be elected from such constituency.] [Substituted by G.S.R. 12A dated 26.9 1993.]