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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(3)The person appointed to the post of Inspector shall have to complete the basic training course at the Indian Institute of Legal Metrology established by the Central Government under Section 76 of the Standards Act before he is considered for confirmation to the post.