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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

Bombay Presidency - Subsection

Section 11A(2) in The Bombay Weights and Measures Act, 1932

(2)on and from the date specified in the notification under sub-section (1), no weight or measure or weighing or measuring instrument other than the one specified in such notification shall be used in such trade or class of trades.]