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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(2)(p) in Telangana Weights and Measures (Enforcement) Act, 1958

(p)the fees which may be charged for the grant of licences under section 21 and for verification, reverification, stamping, adjustment and repairing of weights and measures and weighing and measuring instruments and the collection and levy of the same;