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

State of Jammu-Kashmir - Subsection

Section 2(5) in Jammu and Kashmir Consumer Protection Act, 1987

(5)permits the hoarding or destruction of goods, or refuses to sell the goods or to make them available for sale, or to provide any service, if such. hoarding or destruction or refusal raises or tends to raise or is intended to raise the cost of those or other similar goods or services.