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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13A(1)(i) in The Hoarding and Profiteering Prevention Ordinance, 2000

(i)either treat the sale as void, and recover from the seller, as money received by him for the use of the buyer, any amount paid by the buyer as consideration therefor; or