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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(1)(i) in Jharkhand Agricultural Produce Markets Act, 2000

(i)[ The Jharkhand Government may, by notification, declare any enclosure, building or locality in any market area to be the principal market yard and other enclosures, buildings or localities in such area to be one or more sub-market yards for agriculture produce or for any particular agriculture produce as may be necessary for the said Market area.] [Substituted by Act 60 of 1982.]