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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(x) in Jharkhand Agricultural Produce Markets Act, 2000

(x)with the previous sanction of the Director or any other officer specially empowered in this behalf by the [Board,] [Substituted by Act 60 of 1982.] and other purpose whereon the expenditure of the market fund is in the public interest;