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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2)(q) in The Standards of Weights and Measures (Enforcement) Act, 1985

(q)the time within which an unverified weight or measure seized under this Act may be permitted under the proviso to section 32 to be verified and stamped;