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

State of Jharkhand - Subsection

Section 27(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iv)If, after the enquiry, the Presiding Officer considers that challenge has not been established he shall allow the person challenged to vote, and if he considers that the challenge has been established he shall debar the person challenged from voting.