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

State of Jammu-Kashmir - Subsection

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

(ix)arrange for collection of such agricultural produce in the market area in which all trade there in is to be carried out on exclusively by the Government by or under any law in force for that purpose or of such agricultural produce in the market area, as the Government may, from time to time, notify;