Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(g) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(g)"heap" means any unit of a commodity for sale where such sale is intended to be made without any weightment or measurement or, where the sale is made by number, without counting the number;