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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(3) in The Trade And Merchandise Marks Act, 1958

(3)The average of the results of the testing in pursuance of rules under sub-section (1) or of an order under sub-section (2) shall be Prima facie evidence of the number, quantity, measure, gauge or weight, as the case may be, of the hoods.