Section 89 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
89. Bar of suit in absence of notice.
- Notwithstanding anything contained in any section of this Act no suit shall be instituted against the board or any market committee, until the expiration of two months next after notice in writing stating the cause of action, name and place of abode of the intending plaintiff, and the relief which he claims has been delivered or lest at its office. Every such suit shall be dismissed unless is instituted within six months from the date of the accrual of the alleged cause of action.
