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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(2) in Jharkhand Agricultural Produce Markets Act, 2000

(2)The [Managing Director of the Board] [Substituted by Act 60 of 1982.] may, pending the examination and disposal of the matter under sub-section (1), direct that the execution of the decision or orders of the Market Committee be stayed.