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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(2)Every certificate referred to in sub-section (1) shall be in such form as may be prescribed and shall contain such details as to enable a clear identification of the weight or measure to which it relates.Chapter-V Registration of users of weights and measures.