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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(4) in The Jammu and Kashmir Saffron Act, 2007

(4)Where the Enforcement Inspector takes any action under sub-section (2), he shall, as far as possible call not less than two persons to be present at the time when such action is taken and their signatures on a memorandum to be prepared in the prescribed form and manner.