Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 16 in The Jammu and Kashmir Saffron Act, 2007

16. Import.

(1)Any person, trader, or company, intending to import dried saffron into the State, shall inform Director of Agriculture concerned one month in advance of such import indicating therein the quantity to be imported and source.
(2)Such saffron shall be sold in the State in the prescribed manner.