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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(1)(vi) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(vi)any other matters for which bye-laws are to be made under, this Act, or it may be necessary to frame bye-laws for affective implementation of the provisions of this Act and the rules made thereunder in the market area.