Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(2) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978 (2)No application for registration shall be refused unless the person applying or registration has been afforded a reasonable opportunity of being heard.
