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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(1)(d) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(d)require a market Committee to take into consideration-
(i)any objection on the ground of illegality, inexpediency or impropriety which appears to him to exist to the doing of any thing which is about to be done or is being done by or on behalf of such Committee; or
(ii)any information he is able to furnish and which appears to him to necessitate the doing of certain thing by such Committees;
(iii)direct that anything which is about to be done or is being done should not be done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct.