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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1)(iv) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(iv)to work out transport required on daily monthly basis for haulage of fruit out such State and provide for necessary arrangements of trucks for the purpose.