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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in Jammu and Kashmir Saffron Rules, 2018

(2)Any person, trader or Company intending to import dried saffron into the State, shall apply in Form-IIA to the Registration Authority along with a fee of rupees two thousand in the form of a Bank Draft or Treasury Receipt.