Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 3 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989 3. Reference Standards. - The reference Standards shall be kept at such place, in such manner and in such custody as may be prescribed under the Standards Act.
