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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)Every contract entered into by the market committee shall be in writing and shall be signed on behalf of the market committee by the person or persons authorized to do so under sub-section (2).