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

State of Jammu-Kashmir - Subsection

Section 3(3)(b) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010

(b)in respect of which the licence has been revoked or suspended under section 10, shall carry on brick manufacturing operations in that kiln after the revocation or, as the case may be, during the period for which the licence has been suspended;