Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

(1)Every secondary standard shall be verified at any of the Reference Standards Laboratories in such manner and at such periodical intervals as may be prescribed under the Standards Act and shall if found on such verification to conform to the Standards established by or under that Act, be stamped by the Laboratory-in-charge of the Reference Standard Laboratory.