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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(5) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(5)The Director/ Board, while according sanction for construction work may, at his discretion direct that the execution of the works shall be entrusted to the Public Works Department of the Government or Marketing Board or any other agency authorised by the Government in his behalf.Chapter-VI Staff of Market Committee