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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)Any Chief Executive or any or all persons appointed by the Committee-incharge under clause (b) of sub-section (1) may at any time be removed by the Director who shall have power to appoint another person or persons as the case may be, in his or their place or places.