Section 19(6)(a) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(6)(a) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(a)the applicant or, as the case may be, holder of the licence has been given a reasonable opportunity of showing cause against the proposed action and

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State of Jammu-Kashmir - Subsection

Section 19(6)(a) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997