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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(6) in The Legal Metrology (General) Rules, 2011

(6)Every person who is granted permission under this rule shall submit to the Central Government, at the end of the calendar year, a statement as to the quantity of the non-standard weights and measures exported by him and the particulars of the person to whom such export has been made.