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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13A(1)(ii) in The Hoarding and Profiteering Prevention Ordinance, 2000

(ii)affirm the sale but recover as aforesaid to the extent of any loss sustained by him by reason of the contravention, regard being had to any consideration received or to be received by him for a resale of the articles :