Section 83 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
83. Powers of Government to amend schedule.
- The Government may by notification add or amend or delete any of the items of agriculture produce specified in the Schedule and thereupon the Schedule shall be deemed to be amended accordingly :Provided that no notification shall be issued under this section without giving in the Government Gazette previous notice of not less than 15 days as the Government may consider reasonable, of its intention to issue such notification.
