Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Jammu-Kashmir - Subsection Section 37(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997 (4)All licenses granted or renewed under this section shall be subject 'to the provisions of this Act and the rules and bye-laws made thereunder.
