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[Cites 0, Cited by 0] [Section 27C] [Entire Act]

State of Jharkhand - Subsection

Section 27C(1) in Jharkhand Agricultural Produce Markets Act, 2000

(1)Subject to such rules as may be made under this Act, an order passed on appeal under sub-section (1) of section 27-B, may on application be revised by the Managing Director of the Board, provided such application is filed within 45 days of the passing of the order.