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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(m) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978

(m)[ 'prescribed authority' means the Commissioner of Tourism and such other authority, as may be notified by the Government to be the prescribed Authority, for any tourist area or for any provisions of this Act;] [Clause (m) substituted by Act VI of 1982, Section 2.]