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State of Jharkhand - Section

Section 33G in Jharkhand Agricultural Produce Markets Act, 2000

33G. [ Authentication of orders and other instruments of the Board. [Inserted by Act 60 of 1982.]

- All proceedings of the Board shall be authenticated by the signature of Managing Director or the Secretary and all other orders and other instruments issued by the Board shall be authenticated by signature of the Managing Director, Secretary, Under-Secretary or such other officer of the Board as may be authorised in this behalf by regulation.]