Section 74(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)When an affair of a Market Committee is investigated under this section or the proceedings of a market committee are examined by the Director under section 80, the Chairman, Secretary and all other officers and servants and members of such committee shall furnish such information in their possession in regard to the affair or proceeding of the market committee as the Director, or the officer authorized, as the case may be. may require.
