Section 7(2)(iv) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

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State of Jammu-Kashmir - Subsection

Section 7(2)(iv) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(iv)any appointment, notification, notice, fee, order, scheme, licence, permission, bye-laws or form made, issued or imposed by the market committee which has been dissolved, in respect of any part of the area subject to the authority of the new market committees shall be deemed to have been made, issued or imposed by such market committee concerned unless and until it is superseded.

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State of Jammu-Kashmir - Subsection

Section 7(2)(iv) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997