Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(ii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997 (ii)the person who purchases, such produce within the market yard or sub-market yard, as the case may be, from a trader for retail sale;
