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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(ii)A person representing an organisation of agriculturists, a firm, a corporation or a co-operative society shall be debarred from continuing to be such member if he ceases to be a member of the organisation of agriculturist, a firm, corporation or a co-operative society of which he was the representative.