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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(8) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010

(8)In granting licence under this section the licensing authority shall give preference to a defunct kiln over anew brick kiln provided it fulfills the criteria laid down under the Act and the rules made thereunder.