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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(3)Notwithstanding anything contained in sub-rule (1), every weight or measure which has been verified and stamped shall, if it is repaired before the dale on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee before being put into use.