Section 24(5)(a) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977

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Union of India - Subsection

Section 24(5)(a) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977

(a)Where, as a result of any test carried out under this rule, it is found that any package contained in the batch does not conform to all or any of the provisions of the Act or of these rules, the manufacturer or the packer shall make a cent per cent check of the packages contained in the [lot] [Substituted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).] and pick out from the [lot] [Substituted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).] the packages which conform to all the provisions of the Act and of these rules.

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Union of India - Subsection

Section 24(5)(a) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977