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State of Jammu-Kashmir - Section

Section 7 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

7. Allotment of Q. C. Mark.

- As soon as may be, not later than three months or any extended period as may be approved by the Government after registration is effected, every registered manufacturer shall be allotted by the competent authority a mark which shall be stamped on a handicraft manufactured by him.