Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(i) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(i)regulate the use of property-marks for timber and the registration of such marks, prescribe the time for which such registration shall hold good, limit the number of such marks that may be registered by anyone person, and provide for the levy of fees for such registration.