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State of Jharkhand - Section

Section 107 in The Jharkhand Agricultural Produce Markets Rules, 2000

107. Prohibition of brokers from acting on behalf of both the buyer and the seller.

- (i) No licenced broker shall act on behalf of the seller of agricultural produce in any transaction.
(ii)Any licensed broker who commits a breach of the provisions of this rule shall be deemed to have violated the conditions of his licence.