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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)The Board may, with previous approval of the Government appoint a Government servant as an officer or staff of the Board or of a market committee on such terms and condition as it thinks fit.