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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(b) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(b)the Chairman and the Secretary of the market committee may jointly execute contract or agreement on the behalf of the market committee when the amount or value of such contract or agreement does not exceed rupees twenty thousand depending on the class of the market committee.