Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(ii)The licence fees shall be paid alongwith the application for licence but in case the Market Committee refuses the grant of a licence the fees recovered shall be refunded to the applicant.