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State of Jammu-Kashmir - Section

Section 17 in The Sapphire Act, 1989 (1932 A. D.)

17. Reward to informer.

- Any person who is not State official and gives information which leads to the seizure of sapphires or rubies as defined in this Act, shall be entitled to a reward not exceeding 30 per cent, of the seized sapphire or ruby as the Minister-in-charge may determine.