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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1)(d) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

(d)seize any stock of notified handicraft in respect of which he has reason to believe that contravention of any of the provisions of this Act or the rules made thereunder has been or is being committed, and thereafter take all measures necessary for securing the production of stocks so seized in a court or for their safe custody, pending such production.