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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)A notification under sub-section (I) shall state that any objection or suggestion which may be received by the Government or the Director within a period of not less than forty-five days, to be specified in the notification, shall be considered by the Government or the Director.