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

State of Jammu-Kashmir - Subsection

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

(xix)institute or defend any suit, prosecution, action, proceeding application or arbitration and compromise such suit, action, proceeding, application or arbitration;