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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)A member elected under clauses (i), (ii) (iv) and (v) of subsection (t) shall cases to hold office as members if he ceases to be member of the electorate by which he was elected, or he ceases to be member of Agriculture Department as the case may be.