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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Weights and Measures (Enforcement) Act, 1958

(2)The secondary standards shall be made of such material and according to such design and specifications as many be prescribed and shall be stamped and authenticated by such person or authority as the Central Government may direct.