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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(2)(a) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(a)the class of goods, services, undertakings or users in relation to which no transaction, dealing or contract, or industrial production or use for protection shall be made or had or undertaken except by such weight, measure or number as required by section 10;