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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(2)(q) in Tripura Weights and Measures (Enforcement) Act, 1967

(q)the fees which may be charged for the grant of licences under section 14 and for verification, re-verification, adjustment and stamping of weights and measures and weighing and measuring instruments and the collection and levy of the same;