Section 37(1)(vi) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(1)(vi) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(vi)removes any stamp, made, whether under this Act or the Central Act or any rule made under either of those Acts, and affixes the stamp so removed on, or inserts the same into any other weight or measure, or

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State of Jammu-Kashmir - Subsection

Section 37(1)(vi) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997