Section 8(2)(i) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(i) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(i)declare any specified place including any structure, enclosure, open place or locality in the market area whether vested in the market committee of the market area or not, to be a market yard or sub-market yard for such notified agricultural produce as may be specified insect notification; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 8(2)(i) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997