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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1) in The Jammu and Kashmir Saffron Act, 2007

(1)Any person, trader, or company, intending to import dried saffron into the State, shall inform Director of Agriculture concerned one month in advance of such import indicating therein the quantity to be imported and source.