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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(4)In every transaction in bullion, the user of weighing instruments shall mention purity of gold in terms of 'Karat' in cash receipt along with net weight and amount for the net weight of precious metal and precious stones.