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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1) in Tripura Weights and Measures (Enforcement) Act, 1967

(1)For the purpose of verifying the correctness of the working standards, the Administrator may cause to be prepared at the Mint as many sets of authenticated standard weights and measures as it may deem necessary to be called the secondary standards.