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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(9) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

(9)The weights or measures seized by the Controller or any other officer authorised by him in written in this behalf under Sub-section (5) of Section 20 of the Act, shall be sold and proceeds thereof credited to the Government;