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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010

(3)An owner of an existing kiln shall within thirty days from the commencement of the Act make an application to the licensing authority of the area for the grant of a licence for continuing brick manufacturing operations in that kiln.