Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Jharkhand - Subsection Section 36(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000 (ii)When an adjourned poll is recommenced under sub-rule (ii) of rule 35 the voters who have already voted at the poll so adjourned shall not be allowed to vote again.
