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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iii)If a candidate by whom the deposit mentioned in sub-rule (i) has been made is not elected and the number of votes polled by him does not exceed one eighth of the total number of votes polled divided by the number of members to be elected, the deposit shall be forfeited to the Market Committee.