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

State of Jammu-Kashmir - Subsection

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

(vi)regulate the making, carrying out and enforcement or cancellation of agreements of sales, weighment, delivery, payment and all other matters relating to the marketing of notified agricultural produce in the prescribed manner;