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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2)(iii) in Jharkhand Agricultural Produce Markets Act, 2000

(iii)to maintain and manage the principal market yard and sub-market yards and to control, regulate and run the market in the interest of the agriculturists and licences in accordance with the provisions of this Act and the rules and the bye-laws made thereunder;