Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(2)(q) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(q)the time within which an unverified weight or measure seized under this Act may be permitted under the proviso to section 32 to be verified and stamped;