Section 6(4) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
(4)Notwithstanding anything contained in sub-section (1) and (2), a manufacturer of, and a dealer in, a handicraft shall not be required to get himself registered, if he stands already registered for such a handicraft under any other law for the time being in force :Provided that the requirements in respect of such registration as laid down by, or under this Act, shall be complied with by such manufacturer or dealer as if he is registered under this Act.
