Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Jammu-Kashmir - Subsection Section 31(3) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997 (3)The provisions of section 104 of Code of Criminal Procedure, Samvat 1989 shall apply to every seizure made under this section.
