Section 43 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
43. Repeal.
- In any area in which and in respect of any class of goods or undertakings for which this Act or any of the provisions thereof come into force by virtue of a notification under sub-section (3) of section 1, the Rajasthan Weights and Measures Act, 1954 (Rajasthan Act XIX of 1954) shall stand repealed on and from the date of such commencement.Notifications
