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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jharkhand - Subsection

Section 51(2) in Jharkhand Agricultural Produce Markets Act, 2000

(2)With a view to implement the provisions of this Act, the Jharkhand Government may issue, from time to time general or specific direction on policy matters to the Board, as it considers appropriate. The Board shall carry out such direction.]