Section 33(1)(iii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1)(iii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(iii)take action to give effect to the resolution of the committee and of the sub-committee and report about all action taken in pursuance of such resolution to the committee as soon as possible;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 33(1)(iii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997