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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1)(i) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(i)At least five but not more than seven members of the fruit Associations of the area where fruit market is located who in turn will be elected from amongst the members of the Association recognised by the Government out of which one of them should belong to Scheduled Caste or Scheduled Tribe in case their populations more than 8% the total population of the area where market is located;