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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

(2)Every person who commence manufacturing of or dealing in any notified handicraft after the commencement of this Act, shall get himself registered as manufacturer or dealer, as the case may be, within six months of commencing his business in the same manner as is provided in sub-section (1).