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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(2) in Maharashtra Police Act

(2)If he finds in such shop or premises weights, measures or instruments, for weighing or measuring which he has reason to believe are false, he may seize the same and shall forth with give information of such seizure to the Magistrate having jurisdiction, and if such weights, measures, or instruments shall be found by the Magistrate to be false, they shall be destroyed.