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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(a) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(a)The Secretary of the market committee may execute an agreement on behalf of the market committee where the amount of value of such contract or agreement does not exceed rupees five thousand regarding matters in respect of which he is generally or specifically authorised to do so by a resolution of the market committee.