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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Jharkhand - Subsection

Section 4A(1) in Jharkhand Agricultural Produce Markets Act, 2000

(1)The provisions of sections 3 and 4 shall not apply to the exercise of powers by the Jharkhand Government under section 39 to amend the schedule by addition of any item of agricultural produce not specified therein.