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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(i) in The Bihar Agricultural Produce Markets Act, 1960

(i)When so required by the Chief Commissioner, to establish a market for the market area providing for such facilities as the Chief Commissioner may, from time to time, direct in connection with the purchase and sale of the agricultural produce concerned;