Section 2(g) in The Bombay Weights and Measures (Enforcement) Act, 1958
(g)"reference standards" means the sets of standard weights and measures supplied to the State Government by the Central Government in pursuance of subsection (2) of section 15 of the Standards of Weights and Measures Act, 1956;(gg)[ "sealed package or container" means a closed packet, bottle, casket, tin, barrel, case, receptacle, bag, sack, wrapper or any other thing in which any article is placed or packed, and which is intended to be sold with its contents, without any weighment or measurement of such contents at the time of sale;] [This clause was inserted by Maharashtra 14 of 1965, Section 2(a).]
