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 98] [Entire Act] State of Jharkhand - Subsection Section 98(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000 (ii)Every person desiring to hold licence shall make an application in Form XIX to the Market Committee and shall pay the licence fee as specified under sub-rule (v).
