Legal Document View

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

Bombay Presidency - Subsection

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

(xiii)the qualifications of the Controller, Deputy Controller, Assistant Controllers and Inspectors under sub-section (1) of section 15; [and of the officer of the Zilla Parishad to be appointed under sub-section (3) of section 16;] [This portion was added by Maharashtra 5 of 1962, Section 286, Tenth Schedule]