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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(4) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(4)Where any verification has been made under sub-section (3) the Inspector shall grant to the person referred to in sub-section (1) a certificate in the prescribed form indicating therein the particulars of the weight or measure verified and stamped by him.