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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(e) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958

(e)[ fails or refuses to produce any seized article in compliance with an undertaking furnished under sub-section (9) of section 15, shall be punishable with fine which may extend to five hundred rupees.] [Clause (e) inserted by W.B. Act 10 of 1965.]