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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(4)The market committee shall not take upon or pass order for execution of any construction work estimated to cost more than rupees twenty thousand without prior permission of the Director/Board even if there is a provision therefor in the sanctioned budget.