Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(1)The Government may, for the purpose of providing officers to the market committee, constitute in the prescribed manner a service, to be called the State Agricultural Marketing Services.