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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jharkhand - Subsection

Section 98(vi) in The Jharkhand Agricultural Produce Markets Rules, 2000

(vi)Notwithstanding anything contained in sub-rule (iv) the Market Committee may, on an application by a casual trader, issue a quarterly licence on payment of fee of Rs. 20 for each quarter on taking security from him as the Market Committee deems necessary.