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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(5) in Tripura Weights and Measures (Enforcement) Act, 1967

(5)Where the Administrator has suggested any modification to the prototype under sub-section (4), the manufacturer shall not commence or continue manufacture the weight or measure or weighing or measuring instrument to which the prototype relates otherwise than in accordance with that modification.