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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(l) in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968

(l)"Stamp" means a mark for use as evidence of the passing of weights and measures for use, whether applied by impressing, casting, engraving, etching, branding or by any other means and cognate expressions shall be construed accordingly;