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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)The conditions subject to which money or loan under subsection (2) shall be raised or obtained and the time within which the same shall be repayable shall be subject to the previous sanction of the Government.