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] [Section 35] [Entire Act] Bombay Presidency - Subsection Section 35(ii) in The Bombay Weights and Measures Act, 1932 (ii)in other cases, short weight or measures, shall, on conviction, be punishable with fine which may extend to rupees three hundred.]
