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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1)(f) in Jammu and Kashmir Kahcharai Act, 1994

(f)being a nomad grazier fails to get himself and his livestock registered as required by section 11; or fails to comply with any of the directions contained in section 12 ;