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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in The Hoarding and Profiteering Prevention Ordinance, 2000

(2)The Controller General may, by notification in the Government Gazette, prescribe the particulars to be contained in any such [memorandum, and different particulars may be so prescribed in respect of different classes of transaction] [Substituted by Ordinance VI of 2001 for 'cash memorandum'.].