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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1) in The Jammu and Kashmir Saffron Act, 2007

(1)The Government may, by order, fix in respect of saffron of any description, grade or mark specified therein the maximum price or the minimum price or maximum and minimum price which may be charged by a grower, dealer, wholesaler or retailer of saffron.