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

State of Jharkhand - Subsection

Section 27A(2) in Jharkhand Agricultural Produce Markets Act, 2000

(2)Every licenced trader and every trader exempted under section 42 shall within 15 days after the end of each month, submit to the Secretary of the Market Committee, or any other officer empowered by the Board, a return in Form 'A' showing the purchase and sale of each transaction of an agricultural produce.]