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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iii)[ Every Market Committee shall, out of its fund, which is received as Market fee and licence fee, pay as contribution to the State Government the following percentage of its total income as specified below:-] [Inserted by G.S.R. 40 dated 30.11.1992.]