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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(ii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(ii)declare in relation to such market yard or sub-market yard, any specified area in the market area to be a market proper.