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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(6) in Jharkhand Agricultural Produce Markets Act, 2000

(6)[ All matters in relation election shall be challenged by an election petition before the prescribed authority and no court shall have any jurisdiction with regard to or in connection with any election under this section.] [Inserted by Act 60 of 1982.]