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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jharkhand - Subsection

Section 91(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iii)Where an appeal or application for revision is admitted for hearing on merit the appellate or revisional authority, after giving the party concerned the reasonable opportunity of being heard may fix the date of passing a final order on the appeal or application for revision, as the case may be, if the order is not passed on the date of hearing.