Section 19(2)(iii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2)(iii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(iii)grant or refuse to grant licences to market functionaries and renew, suspend or cancel such licences, supervise the conduct of the market functionaries and enforce conditions of bye-laws of the market committee;

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State of Jammu-Kashmir - Subsection

Section 19(2)(iii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997