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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(31) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(31)"Retail Sale" in relation to a notified agricultural produce means a sale not exceeding such quantity as the market committee may by bye-laws, determine to be a retail sale in respect thereof;