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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Jharkhand - Subsection

Section 133(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iv)If in the opinion of the Board the financial position of a Market Committee does not warrant the payment of allowance according to the scale fixed the Managing Director of the Board, may fix such scale of allowances in the case of such Market committee as he thinks fit and proper.]