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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu and Kashmir Preservation of Specified Trees Act, 1969

(2)On receipt of such application, the prescribed authority shall, subject to the provisions of sections 5 and 6 by order in writing either -
(a)grant the permit subject to such conditions, if any, as may be specified in the permit; or
(b)refuse to grant such permit.