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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jharkhand - Subsection

Section 79(v) in The Jharkhand Agricultural Produce Markets Rules, 2000

(v)Any person aggrieved by any surcharge or charges made may appeal to the authorities prescribed below and such authority may after making such enquiries as he considers necessary pass such orders as he thinks fit.