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Union of India - Section
Section 1006 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
1006.
In exercise of the powers conferred by section 83 of the Standards of Weights and Measures Act, 1976 (60 of 1976), the Central Government hereby makes the following rules, namely :-| Brought into force on 26-9-1977, except rule 5, clauses (e) and (g) of sub-rule (1) of rule 6, rule 7, sub-rules (3), (4), (5) and (6) of rule 12, rules 13, 14, 18, 20, 21, 28, 29, 30, 31, 32 and 33 and so much of the provisions of rule 34 as relates to any component, part or material used in any workshop, service station or any other place where servicing and repairing of any bicycle or tricycle is undertaken, vide G.S.R. 621(E), dated 26-9-1977. Rule 5, clauses (e) and (g) of sub-rule (1) of rule 6, rule 7, sub-rules (3), (4), (5) and (6) of rule 12, rules 13, 14, 18, 20, 21, 28, 29, 30, 31, 32 and 33 and so much of the provisions of rule 34 as relates to any component, part or material used in any workshop, service station or any other place where servicing or repairing of any bicycle or tricycle is undertaken, brought into force on 1-4-1980 vide G.S.R. 604 (E), dated 31-10-1979. |