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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(1)(i) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(i)an Inspector, or (ii) an Additional Controller, to the controller; and (b) from every decision given or order made by the controller under Chapter V, chapter VI, Chapter VII, Chapter VIII, Chapter IX, or Chapter X of this Act, not being a decision made in appeal under clause (a), to the Government or any officer specially authorised in this behalf by the Government.