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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(5) in Jammu and Kashmir Saffron Rules, 2018

(5)In case the applicant does not satisfy all the requirements for issuance of Certificate of Registration or in case his application is incomplete in any respect, the Registration Authority may, refuse the grant of registration Certificate of Registration to the applicant and communicate such refusal to the applicant with reasons therefor :Provided that in case of application being incomplete in any manner, the Registration Authority may provide reasonable time to the applicant to make good the deficiencies :Provided further that the order of refusal to grant Certificate of Registration shall be published in any two leading daily newspapers.