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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(2)(xxxii) in Jharkhand Agricultural Produce Markets Act, 2000

(xxxii)[ the person by whom and the form in which copies of documents and entries in the books of a Market Committee or the Board may be certified and the charges to be levied for the supply of such copies;] [Inserted by Act 60 of 1982.]