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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)The market committee may, for the purpose of meeting the initial expenditure on lands, buildings, staff and equipments required for establishing the market, obtain a loan from the Government or marketing Board or other financial institution.