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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(4) in Assam Weights and Measures (Enforcement) Act, 1958

(4)A working standard shall be verified with the secondary standard and marked by such persons, at such places, at such intervals and in such manner as may he prescribed:[***] [Deleted 'proviso' by Assam Act 27 of 1964, Dated 21.12.1964.]