Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Jammu-Kashmir - Subsection Section 29(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997 (4)No contract other than a contract executed as provided in sub-section (1), (2) or (3) shall be valid or binding on the market committee.
