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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2)(vi) in Jharkhand Agricultural Produce Markets Act, 2000

(vi)to bring, prosecute or defend, or aid in bringing, prosecuting or defending any suit, action, proceeding, application, or arbitration in regard to any matter on behalf of the committee, or otherwise when directed [by the Board] [Substituted by Act 60 of 1982.];