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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jharkhand - Subsection

Section 82(vii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(vii)If any agricultural produce is brought in the market area for the purpose of processing or export, the trader bringing such product for processing or export, as the case may be, shall make declaration in Form XVIII and shall obtain certificates of exemption from the Market Committee, if necessary.