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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)Notwithstanding anything contained in any enactment for the time being in force, every market Committee shall for all purposes, be deemed to be a local authority.