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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(c) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(c)if the holder of the licence in combination with other holder of licences commits any act or abstains from carrying out his normal business in the market area with the intention or wilfully obstructing suspending or stopping the marketing of notified agricultural produce in the market yard/yards and in consequence thereof the marketing of any produce has been obstructed, suspended or stopped;