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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959

(3)Where a weight or measure or weighing or measuring instrument is brought to any Inspector for re-verification, the Inspector shall deal with it in the same manner as upon verification but it shall not. be necessary for him to test a glass or earthenware measure, unless the original stamp has been defaced.