Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act] State of Telangana - Subsection Section 45(2)(r) in Telangana Weights and Measures (Enforcement) Act, 1958 (r)the circumstances and conditions under which and the manner in which stamp may be obliterated or defaced;