Section 39(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Any person aggrieved by an order of the Secretary, Chairman or the Marked Committee or the authorized person of the Board or the Director under sub-sections (1), (2) or (3) of section 38 as the case may be, may prefer an appeal :(a)to the Director or the officer authorized by the Board where such order is passed by the Market Committee or Chairman or Secretary;(b)to the Government where order is passed by the Director/ authorized person of the Board.
