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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Jharkhand - Subsection

Section 102(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(ii)The Secretary shall then cause the charge to be served upon the licensee and call upon him to submit his explanation within a week of the date of service thereof and such explanation given by him shall be considered by the Secretary.]