Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Jammu-Kashmir - Subsection Section 93(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997 (3)In making any rule, the Government may direct that breach thereof shall be punished with fine which may extend to two hundred rupees.
