Section 72(2)(r) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(2)(r) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(r)the manner in which and the conditions, restriction and limitations subject to which-

(i)any commodity intended to be sold or distributed, within the State, shall be packaged, or

(ii)the sale or distribution of any commodity in packaged form shall be made within the State, as required by sub-section (2) of section 33;