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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 93(2)(xi) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xi)the provisions for the persons by whom and the form in which copies of documents and entries in the books of the market committee may be certified and the charge to be levied for the supply of such copies;