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[Cites 0, Cited by 1] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in The Standards Of Weights And Measures Act, 1976

(4)A weight or measure of the second category shall not be verified and stamped in the transferor State but shall be verified and stamped, after its re-assembly and installation for use, by the local Inspector in the transferee State.