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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(4) in Jammu and Kashmir Saffron Rules, 2018

(4)The Registration Authority may, after satisfying itself that the application submitted under sub-rule (1) is complete in all respects and the applicant satisfies all requirement for issuance of a certificate of registration and after making such enquiry as it thinks fit and necessary, grant the Certificate of Registration to the applicant in Form-II.