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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 1(3)(g) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997

(g)classes of services rendered in the State and any reference in any such provision to the commencement of this Act shall be construed as reference to the coming into force of this Act, or, as the case may be, of that provision, in such areas or in respect of such classes of undertakings, goods, services classes of weights and measures or classes of users of weights and measures, in relation to which or whom, this Act has been brought into force.