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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(4) in The Bihar Agricultural Produce Markets Act, 1960

(4)Subject to the provisions of sub-section (1), (2) and (3) and the rules and bye-laws, the Market Committee may employ also such number of other officers and servants and pay such officers and servants such salaries, as the Chief Commissioner may sanction.