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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(1) in Jharkhand Agricultural Produce Markets Act, 2000

(1)Every Market Committee shall have a person as a Secretary appointed by the Jharkhand Government [or the Board] [Substituted by Act 60 of 1982.] on such terms and conditions as may be prescribed.