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

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State of Jharkhand - Subsection

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

(iii)[ For the purpose of election of two persons representing the interest of Co-operative societies under clause (ii) of sub-section (i) of Section 9, the market area shall be divided into two constituencies which shall be called Co-operative societies constituencies in such manner that number of voters of such constituencies does not exceed one half of the total number of voters of the market area in question, so that one person representing the Co-operative Societies holding traders license shall be elected from each such constituencies.] [Substituted by G.S.R. 12A dated 26.9 1993.]

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State of Jharkhand - Subsection

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