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State of Jharkhand - Section

Section 37 in Jharkhand Agricultural Produce Markets Act, 2000

37. [ Power of the Board to make arrangements for the performance of the duties and functions of the Market Committee and the Chairman in certain cases. [Substituted by Act 60 of 1982.]

- Where a Market Committee is unable or not competent due to any order or decision of a court or any other cause to perform the duties, imposed by or under this Act the Board shall make such arrangements as it deems fit for the performance of the duties and functions of such Market Committee and of the Chairman of the Committee.]