Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in The Jammu and Kashmir Preservation of Specified Trees Act, 1969

(3)On receipt of, application the prescribed authority shall, after making such inquiry as it may consider necessary, by order in writing, either-
(a)grant the permit subject to such conditions, if any as may be specified in the permit; or
(b)refuse to grant such permit.