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

State of Jammu-Kashmir - Subsection

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

(xi)take all possible steps to prevent adulteration of goods and promote grading and standardisation of the notified agricultural produce;