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

State of Jammu-Kashmir - Subsection

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

(xxiv)carry out publicity about the benefits of regulation, the system of transaction, facilities provided in the market yard etc. through such means as posters, pamphlets, hoarding, cinema slides, film shows, group meeting etc., or through any other means considered more effective or necessary;