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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jharkhand - Subsection

Section 94(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iii)The price of agricultural produce intended for sale in the principal market yard or sub-market yard, shall be settled by open auction or tender system and not otherwise and no deduction shall be made from the agreed price of the consignment except for any authorised trade allowance as prescribed in the bye-laws.]