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 15] [Entire Act] State of Tripura - Subsection Section 15(3) in Tripura Weights and Measures (Enforcement) Act, 1967 (3)The prescribed authority shall, after such examination as it considers necessary, submit a report to the Administrator on the prototype within the prescribed period.
