Section 39(2)(iv) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(iv) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(iv)in obtaining any service by weight, measure or number, obtains that service in excess of the service contracted for and paid for shall be punished with fine which may extend to five thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to five years and also with fine.

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State of Jammu-Kashmir - Subsection

Section 39(2)(iv) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997