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

State of Jammu-Kashmir - Subsection

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

(xiii)levy, take recover and receive rates, charges, fees and other sums of money to which the market committee is entitled;