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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(2)Where any weight, measure or any article is seized and detained under sub-section (1) the Inspector may also seize and detain any document or other record relating to such weight, measure or article.