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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3) in The Bihar Agricultural Produce Markets Act, 1960

(3)Subject to the provisions of section 3, the Chief Commissioner may at any time, by notification, exclude from a market area an area or any agricultural produce specified therein or include in any market area any area or agricultural produce included in a notification issued under sub-section (1).