Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 15] [Entire Act] State of Bihar - Section Section 39 in The Bihar Agricultural Produce Markets Act, 1960 39. Power to amend the Schedule. - The Chief Commissioner may, by notification, add to, amend or cancel any of the items of agricultural produce specified in the Schedule.
