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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 121(1) in The Constitution of Jammu and Kashmir

(1)The executive power of the State shall extend, subject to any law made by the State Legislature, to the carrying on of any trade or business and to the grant, sale, disposition or mortgage of any property held for the purposes of the State, and to the purchase or acquisition of property for those purposes and to the making of contracts.