Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 17 in Jammu and Kashmir Saffron Rules, 2018

17. Form of receipt for seized saffron.

- When an Enforcement Inspector seizes any saffron from any trader or transporter or any other agency in respect of any offence under the Act for quality analysis, he shall issue a receipt of the same in Form-X to such trader, transporter or agency, as the case may be.