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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(4) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(4)No person or licencee shall alter or modify or change or replace any characteristics of any verified and stamped weight or measure without obtaining written permission from the Controller or his authorized officer, in this regard.