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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jharkhand - Subsection

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

(viii)[ In case of renewal of license, on application submitted in Form XIX (a), the Secretary, in addition to the requirements specified in Sub-Rule (vii), shall also take into consideration the following matters. - [Substituted by G.S.R. 12A dated 26.9.1993.]