Section 420 in The Mumbai Municipal Corporation Act, 1888
420. [ [Weights and measures of which standards are provided are to be adopted: penalties.] [Sections 418, 419 and 420 were repealed by Bombay Weights and Measures Act, 1932 (Bombay 15 of 1932), Second Schedule, Part 11, which came into effect in Bombay City on 1st August 1945, vide G.N., G.D., No. 9518, dated 30th April 1935.]
- Repealed by Bombay 15 of 1932.]Prevention of spread of dangerous diseases
