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 3] [Entire Act] State of Tripura - Subsection Section 3(4) in Tripura Weights and Measures (Enforcement) Act, 1967 (4)A working standard shall be verified with the secondary standard and marked by such persons, at such places, at such intervals and in such manner, as may be prescribed.
