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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(3)(xix) in Jharkhand Agricultural Produce Markets Act, 2000

(xix)the procedure to be adopted where any licenced trader suspends payment or becomes insolvent or is otherwise unable or refuses or neglects to discharge his liabilities and obligations in relation to transactions in agriculture produce in the market area and the rights, duties and liabilities of such trader and those with whom he had such transaction and the manner in which and terms upon which they are to be closed or passed on;