Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(xviii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xviii)any other purpose connected with the marketing of agricultural produce under this Act whereon the expenditure of the market Committee Fund is in the public interest subject to the prior sanction of the Director/ Board.