Section 4(2) in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
(2)[ The competent authority shall, on being satisfied about the genuineness of the application, grant a certificate to the person applying for it, under this Act.] [Section 4-re-numbered as Sub-section (1) and Sub-section (2) added by Act XXV of 1963.]
