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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)No Court shall take cognizance of any offence punishable under this Act or any rule or any bye-laws made thereunder except on the complaint made by the Collector or the Chairman or Secretary of the market Committee or of any person duly authorised by the Market Committee in this behalf.Chapter-XI Control