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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(6) in The Punjab Weights and Measures (Enforcement) Act, 1958

(6)For the purpose of such inspection, an Inspector may, at all reasonable times, enter into any place where weight, and measures or weighing or measuring instruments are used or kept for use in transactions for trade or commerce and inspect such weights and measures and weighing and measuring instruments.