Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jharkhand - Subsection

Section 98(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iv)Every licence granted under this rule shall be valid for the financial year ending with the 31st of March and may be renewed for a period of one year at a time. If the licence is renewed, such renewal shall be endorsed on the licence or on the duplicate, as the case may be.