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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(2) in Tripura Weights and Measures (Enforcement) Act, 1967

(2)Notwithstanding anything contained in sub-section (1), if the Administrator is or opinion that having regard to the nature of business carried on by any such manufacture, repair or dealer, it is necessary so to do, he may, by order exempt such person or class of persons from the operation of that sub-section.