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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(3) in Jharkhand Agricultural Produce Markets Act, 2000

(3)The conditions subject to which such money or loan shall be raised or obtained and the time within which the same shall be re-payable, shall be subject to the previous sanction of the Board.] [Substituted by Act 60 of 1982.]