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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(1)For every notified marked area, there shall be one principal market yard and one or more sub-market yards corresponding to market proper, as may be necessary.