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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)For the purpose of sub-section (1) a meeting of the market committee shall be held in the prescribed manner within thirty days of the date of receipt of the notice of motion of no confidence.