Section 28(3)(ii) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(3)(ii) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(ii)if the defect or error is so removed as to make the weight or measure conform to the standards established by or under the Central Act, verify such weight or measure and put his stamp thereon.

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State of Jammu-Kashmir - Subsection

Section 28(3)(ii) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997