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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tripura - Subsection

Section 1(3) in Tripura Weights and Measures (Enforcement) Act, 1967

(3)It shall come into force on such date as the Administrator may, by notification in the Tripura Gazette, appoint ; and different dates may be appointed for different provisions of this Act or for different areas or for different classes of undertakings or for different classes of goods.