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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(a)"Competent authority" means a person authorised by the Government, by notification in the Government Gazette, to perform all or any of the functions of the competent authority under this Act;