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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6)(b) in The Standards of Weights and Measures (Enforcement) Act, 1985

(b)the Controller is satisfied that-
(i)the application has not been made within the time specified in this section, or
(ii)the applicant has made any statement in, or in relation to, the application for the issue or renewal of the licence which is incorrect or false in material particulars, or
(iii)the applicant has contravened any provision of the Standards Act or of any State Act or of this Act or of any rule or order made under the Standards Act, State Act or this Act.