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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1) in Bihar Legal Metrology (Enforcement), Rules, 2014

(1)A weight or measure which is, or is deemed to be, duly verified and stamped under this Rule shall be deemed to conform to the standards established by or under the Act at every place within the State of Bihar unless it is found on inspection or verification that such weight or measure has ceased to conform to the standards established by or under the Act.