Section 50(1)(d) in The Legal Metrology Act, 2009

[Cites 0, Cited by 1] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(d) in The Legal Metrology Act, 2009

(d)from every decision given or order made under sections 15 to 18, sections 23 to 25, sections 27 to 37, sections 45 to 47 or any rule made under sub-section (3) of section 52 by any legal metrology officer appointed under section 14, to the Controller; and

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Union of India - Subsection

Section 50(1)(d) in The Legal Metrology Act, 2009