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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(2)(xxiv) in Jharkhand Agricultural Produce Markets Act, 2000

(xxiv)the time within which an appeal shall lie to the Jharkhand Government or the officer appointed by it in that behalf under sub-section (2) of Section 44: