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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jharkhand - Subsection

Section 98(vii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(vii)[ On receipt of such application for carry on the business of trader, the Secretary, after getting the particulars contained in the application examined by his staff, can issue the license, if- [Substituted by G.S.R. 12A dated 26.9.1993.]