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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(1)(b) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(b)he has reason to believe that such contravention has been made, intimated, in writing, to the Controller the name of the person by whom such contravention was made and the date and other particulars of such contravention.