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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(xii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(xii)He shall maintain a diary of inspection, seizure of accounts and unauthorised agricultural produce, detention of vehicles, assessment of market fee and other important occurrences, a copy of which shall be sent to the Assistant Director and the Board.