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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(k) in Jharkhand Agricultural Produce Markets Act, 2000

(k)"market proper" means any area within the market area including all lands, with the buildings thereon, within such distance of the principal or sub-market yard, as the Jharkhand Government may, by notification, declare to be a market proper under section 5;
(ki)[ "Regional Director" means a Regional Director of Agriculture Marketing, appointed by the Board to discharge any one or all the functions of the Director under this Act and the Rules made thereunder and such other officer duly notified by the Managing, Director of the Board to discharge any one or all the functions of the Regional Director. [Inserted by Act 60 of 1982.]
(kii)"Assistant Director" means an Assistant Director of Agriculture Marketing appointed by the Board to discharge any one or all the functions of the Assistant Director under this Act and the Rules made thereunder and such other officer duly notified by the Managing Director of the Board to discharge any one or all the functions of the Assistant Director.
(kiii)"Director Vigilance" means a Director Vigilance of Agriculture Marketing appointed by the Board to discharge all the functions of the Director Vigilance under this Act and the Rules made thereunder, and such other officer duly notified by the Managing Director of the Board to discharge any one or all the functions of the Director Vigilance,
(kiv)"Deputy Director" means a Deputy Director of Agriculture Marketing appointed by the Board to discharge any one or all the functions of the Deputy Director or of the Assistant Director under this Act and the Rules made thereunder and such other officer, duly authorised by the Managing Director of the Board to discharge any one or all the functions of the Deputy Director.]