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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(7) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(7)Where a contract or agreement is entered into on behalf of a market committee, the Secretary of the market committee shall report the fact to the market committee at its meeting convened and held immediately following the date of entering into such contract or agreement.