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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2)(iv) in The Jammu and Kashmir Saffron Act, 2007

(iv)enter and search, at all reasonable times, with such assistance as he considers necessary, any place in which he has reason to believe that any offence under the Act has been, or is being committed, and order in writing to the person in possession of saffron, in respect of which the offence has been or is being committed, not to dispose of any stock of such saffron for a specific period not exceeding 30 days or seize the stock of such dried saffron or direct the possessor to remove the defect in such saffron in his presence;