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[Cites 0, Cited by 0] [Section 33C] [Entire Act]

State of Jharkhand - Subsection

Section 33C(3) in Jharkhand Agricultural Produce Markets Act, 2000

(3)The Board may at any time have on loan under sub-section (1), apart from the amount of loans from the Jharkhand Government an amount excluding such amount as the Jharkhand Government may from time to time fix in that behalf.