Legal Document View

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
[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(4)(v) in The Jharkhand Agricultural Produce Markets Rules, 2000

(v)Where it is not possible to divide the market area strictly in the manner specified above, a maximum variation of 15 percent shall be permissible in case of each constituency.