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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(4)Subject to the provisions of this Act, every Additional Controller, Inspector and other officer appointed under sub-section (I) shall exercise his powers and discharge the duties of his office under the general superintendence, direction and control of the Controller and shall exercise those powers and discharge those duties in the same manner and with the same effect off they had been conferred or imposed on him directly by or under this Act and not by way of authorization.