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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

(4)The user of a weighing instrument of the capacity of five hundred kilograms or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verification, reverification or inspection.