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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jharkhand - Subsection

Section 49(xi) in The Jharkhand Agricultural Produce Markets Rules, 2000

(xi)[ If during the course of election of Vice-Chairman any dispute arises as to correctness or otherwise of the decision given or procedure followed by the Director, it shall be referred to the Managing Director of the Board or to any other person appointed by the Board and the decision thereon shall be final and conclusive.] [Substituted by G.S.R. 12A dated-26.9.1993.]