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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)It shall also be the duty of every local authority and its officers and staff concerned with the collection of the octroi to give all the possible assistance to any officer of the market committee in exercising his powers and discharging his duties under this Act.