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

Bombay Presidency - Subsection

Section 22(2) in The Bombay Weights and Measures Act, 1932

(2)Such inspector may seize and detain any weight or measure or weighing or measuring instrument regarding which an office under this Act appears to have been committed or which appears to have been or which may be used for the commission of such offence.