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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2) in The Assam Bonded Warehouse Rules, 1965

(2)No weighing machine shall be used which has not been approved by the Excise Commissioner and the licensee shall take immediate steps for setting right a machine which is found to have become inaccurate or gone out of order.