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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(viii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(viii)He shall also be responsible for maintaining complete records of all the disputes which may come up for decision before him and the Disputes Sub-Committee in the form to be prescribed by the Market Committee.