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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(1)The Government or the Director may by notification, and in such other manner as may be prescribed, declare its intention of regulating the marketing of such agricultural produce and in such area as may be specified in the notification.