Section 5(1)(c) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978

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State of Jammu-Kashmir - Subsection

Section 5(1)(c) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978

(c)if his name has been removed from the register under clause (b) or clause (c) of section 6 and six months have not elapsed since the date of removal.

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State of Jammu-Kashmir - Subsection

Section 5(1)(c) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978