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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(1) in Tripura Weights and Measures (Enforcement) Act, 1967

(1)Notwithstanding anything contained in this Act, the Administrator may, by notification in the Tripura Gazette, direct that in any specified trade or class of trades, no transaction, dealing or contract shall be made or had except by weights only, or except by measures only.