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[Cites 0, Cited by 2] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(e) in The Legal Metrology Act, 2009

(e)from every decision given or order made by the Controller under sections 15 to 18, sections 23 to 25, sections 27 to 37, section 45 to 47 or any rule made under sub-section (3) of section 52 not being an order made in appeal under clause (d), to the State Government or any officer specially authorised in this behalf by that Government.