Section 5(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)Where a notification is issued under sub-section (1) excluding area from any market area and such excluded area is not declared to be a separate market area or a notification is issued under subsection (1) including any area within the market area, the Market Committee constituted for such market area before the date of such exclusion or inclusion shall not with standing anything contained in this Act, continue to be the market committee for the said market area until such market committee is reconstituted under this act.
