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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(4) in The Bombay Weights and Measures (Enforcement) Act, 1958

(4)A working standard shall be verified with the secondary standard and marked by such persons at such places, such intervals, and in such manner, as may be prescribed:[* * * * * * * ] [This proviso was deleted by Maharashtra 14 of 1965, Section 3(b).]