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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in The Jammu and Kashmir Saffron Act, 2007

(1)Notwithstanding any thing to the contrary contained in any other Law for the time being in force no land which grows or has been growing within the preceding two years, saffron lullis shall be used for any other purpose without previous permission in writing of the Agriculture Minister.