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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 93(2)(xvi) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xvi)the preparation of plans and estimates for works proposed to be constructed partly or wholly at the expense of the market committee, and the grants of sanction to such plans and estimates;