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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

(2)Any court trying a contravention under sub-section (1) may direct that any handicraft in respect of which the contravention has taken place shall be forfeited to the Government.