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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan Weights and Measures (Enforcement) Act, 1958

(4)A secondary standard shall be verified with the reference standard atleast once in every period of five years and shall be marked with the date of verification in the prescribed manner by such person or authority as the State Government may direct.