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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Weights and Measures (Enforcement) Act, 1958

(1)Notwithstanding anything contained in this Act, the StateGovernment may by notification in the Gazette, direct that in any specified trade or class of trade no transaction, dealing or contract shall be made or had, except by weight only, or except by measure only.