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State of Jammu-Kashmir - Section

Section 8 in The Hoarding and Profiteering Prevention Ordinance, 2000

8. Duty to declare possession of excess stocks.

- Any person having in his possession a quantity of any article exceeding that permitted by or under this Ordinance shall forthwith report the fact to the Controller General and shall take such action as to the storage, distribution or disposal of the excess quantity as the Controller General may direct.