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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5)(b) in The Packaged Commodities (Regulation) Order, 1975

(b)the quantity contained in more than ten per cent of the sample packages checked by the authorised person exceeds the maximum permissible [the error in deficiency] [Substituted by SO. 520 (E), dated 2.8.1976.] specified in the concerned Schedule to this Order in relation to the commodity concerned, the manufacturer, or, where the manufacturer is not the packer, the packer, shall be deemed to have contravened this Order.