Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 22 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977 22. Cases in which the responsibility of marking sale price may be left to the wholesale dealer .[***] [Rule 22 omitted by G.S.R. 393(E), dated 23-5-1984 (w.e.f. 23-5-1984).]
