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

(iii)in buying any article or thing by weight, measure or number, fraudulently receives, or causes to be received any quantity or number of that article or thing in excess of the quantity or number contracted for and paid for, or

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State of Jammu-Kashmir - Subsection

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