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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(2)(q) in The Rajasthan Weights and Measures (Enforcement) Act, 1958

(q)the fees which may be charged for the grant of licences under section 13 and for verification re-verification adjustment and stamping of weights and measures and weighing and measuring instruments and the collection and levy of the same;