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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(8) in Jammu and Kashmir Saffron Rules, 2018

(8)If the dealer wishes to make addition, alteration or deletion of entries recorded in the Certificate of Registration, the Registration Authority may allow such addition, alteration or deletion after the dealer deposits a fee of rupees eight hundred.