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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(1)A market committee may, with the previous sanction of the Director/Board, raise money or issue debentures required for carrying out the purposes for which it is established on the security of any property vested in it and of any fees leviable by it under this Act.