Section 86 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
86. Chairman, members, officers and servants etc. of Market Committee/Board to be Public servants.
- The Chairman, Member, Secretary or other officers and servants of a market committee and the Chairman, members, officers and other servants of the Board shall be deemed to be public servants within the meaning of section 21 of the Jammu and Kashmir State Ranbir Penal Code, Samvat 1989.
