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 43(4)] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(4)(v) in The Jharkhand Agricultural Produce Markets Rules, 2000

(v)If the Munsif by his order declares the election of any candidate to be void on the ground specified in Rule 53 he may, if he thinks fit, declare any person by whom any corrupt practice has been committed within the meaning of the rule to be disqualified from being a member of any Market Committee for a term not exceeding four years :