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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2)(xvi) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xvi)prosecute persons for violation the provision of this Act, the rules and the bye-laws and compound such offences;