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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(2) in Jharkhand Agricultural Produce Markets Act, 2000

(2)The Jharkhand Government [or the Board] [Substituted by Act 60 of 1982.] may appoint Engineers and provide such other technical services as it may consider necessary for the efficient working of the market.