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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Legal Metrology (General) Rules, 2011

(1)No person shall be appointed as Legal Metrology Officer unless he -
(a)is a graduate of a recognized university in Science (with physics as one of the subjects), technology or engineering or holds a recognized diploma in engineering with three years professional experience; and
(b)is able to speak, read and write the regional language of the State.