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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(4) in Bihar Legal Metrology (Enforcement), Rules, 2014

(4)Notwithstanding anything contained in sub-rule (1) every weight or measure which has been verified and stamped shall , if it is repaired before the date on which the verification falls due shall be duly re-verified and stamped before being put into use.