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 0] [Section 35] [Entire Act] State of Jharkhand - Subsection Section 35(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000 (iii)In every such case as aforesaid, the Election Officer in such manner as he may deem fit shall notify the date, place and hours of polling fixed under sub-rule (ii).
