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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in The Rajasthan Weights and Measures (Enforcement) Act, 1958

(3)Any transaction, dealing or contract made or had after the expiry of three months from the commencement of this Act shall in so far as it contravenes the provisions of sub-section (1), be void.