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

State of Jammu-Kashmir - Subsection

Section 3(2) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

(2)The Council shall consist of not less than seven and not more than fifteen members to be nominated by the Government by notification in the Government Gazette. The Council shall be chaired by such person as may be appointed by the Government by notification in the Government Gazette and the Chief Inspector shall be the Member-Secretary of the Council:Provided that representation in the Council shall be secured for persons having special knowledge and practical experience in the matters relating to handicrafts.