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

State of Jharkhand - Subsection

Section 33A(1) in Jharkhand Agricultural Produce Markets Act, 2000

(1)For the purposes of exercising superintendence and control over Market Committee, and for exercising such other powers and performing such functions as are conferred or entrusted under this Act, the Jharkhand Government shall, by notification in the official Gazette, establish a Board called the Jharkhand Agricultural Marketing Board.