Section 33(1)(xii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1)(xii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xii)prefer complaints in respect of prosecutions to be launched on behalf of the market committee and conduct proceeding, civil or criminal, on behalf of the market committee.

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State of Jammu-Kashmir - Subsection

Section 33(1)(xii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997