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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(m) in Assam Weights and Measures (Enforcement) Act, 1958

(m)'Use in transaction for trade or commerce' means use for the purpose of determining or declaring the quantity of any thing in terms of measurement of length, area, volume, capacity or weight in or in connection with:-