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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(1)The Government may by notification appoint a Controller of Legal Metrology for the State and as many other officers and staff as may be necessary for exercising the powers and efficiently discharging the duties, conferred or impeseed on them by or under this Act or the Central Act.