[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 182 in The Standards Of Weights And Measures Act, 1976
182.
An Act to establish standards of weights and measures, to regulate inter-State trade or commerce in weights, measures and other goods which are sold or distributed by weight, measure or number, and to provide for matters connected therewith or incidental thereto .Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:| Published in the Gazette of India, Ext., Pt.II, Section 1, dated 8.4.1976, p.501.Sections 1, 2 and 3, Sections 28 and 29, Clause (b) of Section 31, Section 39, sub-Section (2) of Section 48, Section 54, Section 63, Section 67, Sections 69, 70, 71, 72, 73 and 74, Section 78 and Section 83 brought into force on 20.9.1977 vide G.S.R. 620(E), dated 26.9.1977, published in the Gazette of India, Ext., Pt.II, Section 3(i), dated 26.9.1977.Sections 76 and 77 brought into force on 1.4.1980 vide G.S.R. 193(E), dated 1.4.1980, published in the Gazette of India, Ext., Pt.II, Section 3(i), dated 2.4.1980.Sections 4 to 27 (both inclusive), Section 30, Clauses (a) and (c) of Section 31, Sections 32 to 38 (both inclusive), Sections 40 to 47 (both inclusive), sub-Sections (1) and (3) of Section 48, Sections 49 to 53 (both inclusive), Sections 55 to 62 (both inclusive), Sections 64, 65 and 66, Section 68, Section 75, Sections 79 to 82 (both inclusive) and Sections 84 and 85 brought into force on 1.7.1987 vide G.S.R. 617 (E), dated 1.7.1987, published in the Gazette of India,Ext., Pt.II, Section 3(ii), dated 1.7.1987. |