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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in The Hoarding and Profiteering Prevention Ordinance, 2000

(2)No dealer shall destroy, efface or alter [or cause to be destroyed, effaced or altered] [Inserted by Ordinance VII of 2003.] any label or mark affixed to an article and indicating the price marked by a producer.