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[Cites 0, Cited by 0] [Section 33C] [Entire Act]

State of Jharkhand - Subsection

Section 33C(4) in Jharkhand Agricultural Produce Markets Act, 2000

(4)Stocks issued by the Board under this section shall be issued, transferred, dealt with and re-deemed in such manner as the Jharkhand Government may by general or special order direct.