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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(3)(xxxii) in Jharkhand Agricultural Produce Markets Act, 2000

(xxxii)any other matter in respect of which bye-laws are required to be or may be made under this Act and the rules made thereunder.