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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Legal Metrology (Enforcement), Rules, 2014

(1)Every secondary Standards shall be verified at any of the Reference Standards laboratories, in such manner and at such periodical intervals as may be prescribed under the rules and shall, if found on such verification to conform to the Standards established by or under the Act, be stamped by Reference Standard Laboratory or a certificate of verification will be issued by that Laboratory.