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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)The salary, allowances, gratuity and other payment required to be made to the members of the State Agricultural Marketing Service, in accordance with the condition of their service, shall be a charge on the Market committee.