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[Cites 0, Cited by 9] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in The Bihar Agricultural Produce Markets Act, 1960

(1)Notwithstanding anything to the contrary contained in any other Act for the time being in force, the Chief Commissioner may, by notification, declare his intention of regulating the purchase and sale of such agricultural produce and in such area, as may be specified in the notification.