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

State of Jammu-Kashmir - Subsection

Section 5(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(4)Where any such areas is included in two or more other more other market areas the Government or the Director shall by order direct that such property, rights charges and liabilities shall vest in the market committee of such areas in such manner and in such proportion as may be specified in such order.