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

State of Jammu-Kashmir - Subsection

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

(xx)provide facilities such as provision of space for direct sale by a producer and assist a producer by preparing invoices and bails in his behalf when he sells his produce to a trader without employing commission agent;