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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977

(2)Where any test is carried out in pursuance of the provisions of sub-rule (1), the Director or the authorised person shall verify whether the quantity contained in the package corresponds to the quantity declared on such package or any label affixed thereto, and where the quantity contained in the package is less than the declared quantity, whether the deficiency is more than [* * *] [The word " twice" omitted by G.S.R. 113(E), dated 12-3-2004 (w.e.f. 1-9-2004).]the maximum permissible error in relation to that commodity.