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

State of Jammu-Kashmir - Subsection

Section 6(3) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010

(3)On the expiry of the said period of 30 days, the Government may after considering the objections and suggestions, if any, received by it, declare by notification in the Government Gazette the particular cultural feature/item like music, dance, drama etc. to be heritage.