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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)When any area ceases to be a market area under sub-section (1), the market committee constituted shall cease to exist, and the property and rights vested in any such market committee shall subject to all charges and liabilities affecting the same vest in the Government.