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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(3)All proceedings of the Board shall be authenticated by the signature of the Chairman/Member-Secretary and all other orders and other instruments issued by the Board shall be authenticated by the Signature of the Chairman/Member-Secretary or such other officer of the Board as may be authorised in this behalf by regulation.