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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 71(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(2)Subject to any general or special direction or condition imposed by the government, any person authorised by the Government to exercise any powers may exercise those powers in the same manner and to the same extent as if they had been conferred on that person directly by this Act, and not by way of delegation.