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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(2)(xxxiv) in Jharkhand Agricultural Produce Markets Act, 2000

(xxxiv)[ the restrictions and conditions subject to which a Market Committee may enter into contracts;] [Inserted by Act 60 of 1982.]