Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(d) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997 (d)The transfer of such agricultural produce to a Co-operative Society, Warehouse or a Bank for the purpose of securing advance therefrom.
