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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)Save as otherwise provided in this Act, the amount to the credit of the Market Committee Fund and all other moneys received by the market committee shall be kept in a Co-operative Bank or in Post Office Saving Bank or, with the approval of the Director/Board, in any Bank.