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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Rajasthan - Subsection

Section 93(1) in The Rajasthan Agricultural Produce Markets Rules, 1963

(1)All weights and measures and weighing or measuring instruments which are in use in the market shall be verified and stamped by the Inspector appointed under the Rajasthan Weights and Measures Act, (hereinafter referred to as the Inspector of Weights and Measures), within whose jurisdiction the market is situated in accordance with the provisions of the said Act and the rules made thereunder.