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

State of Jharkhand - Subsection

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

(ix)The licence so granted, shall be on the terms and condition as contained in the licence, agreeing to conform with these rules and bye-laws and such other conditions as may be laid down by the Market Committee in accordance with the bye-laws for holding the licence.