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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Bombay Presidency - Subsection

Section 46(2)(xvii) in The Bombay Weights and Measures (Enforcement) Act, 1958

(xvii)the fees to be charged for the grant of licences and for verification, marking, stamping and adjustment of commercial weights and measures and weighing and measuring instruments under section 21;