Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Jammu-Kashmir - Subsection Section 57(xiii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997 (xiii)to draw strategy for making available transport for the haulage of fruit to the traders and sellers for out side market/ mandies.
