Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 13 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

13. Preparation of secondary and working standards.

- The Government may cause to be prepared at the menteorological wing of the mint at Bombay, as many sets of secondary standards or working standards, as it may think necessary :Provided that where the Mint intimates the Government in writing that it is unable to prepare any secondary standard or working standard, the Government may cause such secondary standard or working standard to be prepared by such organisation as the Central Government may, on a reference made to it by the Government, by notification specify in this behalf.