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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Weights and Measures (Enforcement) Act, 1958

(3)Any transaction, dealing or contract made or had, after the expiry of three months from the commencement of this Act shall, in so far as it contravenes the provisions of Sub-section (1); be void.