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

State of Jammu-Kashmir - Subsection

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

(xviii)impose penalties on persons who contravene the provisions of this Act, the rules or the orders or directions issued under this Act, the rules or the bye-laws by its Chairman or by any officer duly authorised in this behalf;