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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987

(1)Any owner desiring to obtain a licence referred to in the last preceding section shall make an application in writing to the competent authority in such from and manner, and accompanied by such licence fee, not exceeding rupees fifty as may be prescribed.