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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2)(xvii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xvii)acquire, hold and dispose of any movable or immovable property for the purpose of efficiently carrying out its duties;