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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(c) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978 (c)"Dealer" means a person carrying on the business of selling or buying of notified handicrafts in retail or wholesale ;
