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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jharkhand - Subsection

Section 82(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iv)if neither the buyer nor the seller is a licensee, the buyer shall deposit the market fee with the Market Committee or to its authorised officer or to staff or any person authorised by the Market Committee.