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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(4) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(4)Only electronic weighing instruments or other such instruments, which also satisfy the requirements of such weights and measures as are prescribed by the Standards of Weights and Measures Act, 1976 (Central Act 60 of 1976) and the rules made thereunder, or any other provision of law in force for such purpose, shall be used for weighing or measuring produce.