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State of Jammu-Kashmir - Section

Section 4 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978

4. Certificate of registration.

- The prescribed authority shall, unless registration is refused under section 5, direct that the name and the particulars of the dealer be entered in the register maintained for purpose and shall issue a certificate of registration to the dealer in the prescribed form within a period of three months from the date of receipt of the application.