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[Cites 0, Cited by 0] [Section 13A(1)] [Section 13A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13A(1)(b) in The Hoarding and Profiteering Prevention Ordinance, 2000

(b)if the prosecution was in respect of a sale or an offer to sell, or a disposal otherwise than by sale, the buyer under any sale of similar articles effected at the same or a higher price in the course of that business in contravention of the provisions of sub-section (1) of section 6,