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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(1)It shall be the duty of every local authority to give all the necessary information in the possession of or under the control of its officers to the market committee or its officers authorized in that behalf, relating to the import and export of notified agricultural produce into and out of the area of the local authority, free of any charges.