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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)For purposes of sub-section (1) all notified agricultural produce leaving market yard shall, unless the contrary is provide, be presumed to have been brought within such market yard by the person in possession of such produce.