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State of Jammu-Kashmir - Section

Section 80 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

80. Powers to call for proceedings of market committee and pass order thereon.

- The Director may, at any time, call for and examine the proceeding of any market committee for the purpose of satisfying itself as to the legality or propriety of any decision taken or order passed by the market committee. If in any case it appears to the director that any decision of order or proceedings so called should be modified, annulled or reversed, the Director may pass such order thereon as he thinks fit :Provided that 110 such order shall be passed by the Director without giving a reasonable opportunity to such market committee.