Section 3(8A) in The Bombay Weights and Measures Act, 1932
(8A)[ "Stamping" includes casting, engraving, etching, branding or otherwise marking in such manner as to be, so far as practicable, indelible and the expression "stamp" and other expressions relating thereto shall be construed accordingly;] [This clause was inserted by Bombay 56 of 1948, section 3.]
