Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in The Bihar Agricultural Produce Markets Act, 1960

(1)The Market Committee may appoint from among its members and with the previous approval of the Chief Commissioner from outsiders, a sub-committee or a joint committee and may delegate to such committee such of its powers or duties as it may thing fit.