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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Bombay Presidency - Subsection

Section 41(2)(h) in The Bombay Weights and Measures Act, 1932

(h)the composition, weight, length, form, specification and manufacture of weights and measures in use in any area;
(i)the inspection, verification, re-verification, adjustment and stamping of weights and measures and weighing or measuring instruments in use in any area, including the prohibition of stamping in cases where the nature, denomination, material or mode of construction of the weight or measure or weighing or measuring instrument appears likely to facilitate the commission of fraud and the period within which such weights and measures and weighing or measuring instruments shall be verified or re-verified;
(ii)[ the books, accounts and records relating to weights or measures or weighing or measuring instruments to be maintained and the manner in which they shall be maintained or produced;] [This clause was Inserted by Bombay 56 of 1948, Section 13.]