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

State of Jharkhand - Subsection

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

(ii)[ where a market is established under sub-clause (i) to issue licences in accordance with the rules to traders, brokers, weighmen, measurers, surveyors, warehousemen and other persons including persons or firms engaged in the processing, storing or pressing of agricultural produce concerned operating in the market area;] [Substituted by Act 60 of 1982.]