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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(b) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(b)if the holder of the licence or any servant or any one acting on his behalf with his express or implied permission commits a breach of any of the terms or conditions of the licence;