Section 13(1)(b) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

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State of Jammu-Kashmir - Subsection

Section 13(1)(b) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(b)a committee consisting of not less than eleven members and not more than fifteen members to be the committee-incharge. The members of the market committee may be appointed from among the persons representing the same interest and in the same proportion as specified in section 14 of this Act for a period not exceeding two years. The Chief Executive of the committee incharge shall subject to the control of the Director, exercise all the powers and perform all the duties of the market committee under this Act :

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State of Jammu-Kashmir - Subsection

Section 13(1)(b) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997