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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)In the event of supersession of the Marketing Committee from where the member/ members have been nominated on the Board the Government shall appoint person/persons as members of the Board representing interest of the superseded committee.