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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(3)[ For the verification of weight or measure referred to in sub-rule (2), the user shall provide such facilities to the Inspector as may be specified by the Controller.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(3) For the verification of weight or measure referred to in sub-rule (2), the user shall provide shall facilities as may be required by the Inspector.']]