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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jharkhand - Subsection

Section 69(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(ii)No cheque on behalf of the Market Committee shall be drawn except on a bill which has been examined and passed by the Secretary or on the issue or recoupment of an imprest, if any, and the Secretary shall not pass any bill for payment without the previous sanction of the Market Committee except-