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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

(2)No manufacturer or dealer shall notwithstanding that he has been registered, use in relation to any notified handicraft the Q. C. Mark unless such handicraft conforms to the quality and standard determined by the Council.