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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2)(xxvii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xxvii)recover the charges in respect of weighmen and hamals and distribute the same to weighman and hamals, if not paid by the purchaser or the case may be;