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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in The Jammu and Kashmir Saffron Act, 2007

(2)Whoever imports saffron and marks its packing with a grade designation mark or brand name to indicate that it is a local product or sells it as 'Kashmir Saffron' under any brand name or mark, shall be punishable with imprisonment for a term not exceeding one year and fine not exceeding fifty thousand rupees.