Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 36 in The Bombay Weights and Measures (Enforcement) Act, 1958 36. Forfeiture. - Any weight or measure, or weighing or measuring instrument which is not authorised by this Act, shall be forfeited to the State Government.
