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State of Assam - Section

Section 18 in Assam Adoption of Standard Weights Act, 1955

18. Validity of weights, etc., duly stamped.

- A weight or weighing instrument duly stamped under this Act shall be legal weight or weighing instrument in all places within the State and shall not be liable to restamping because it is used in a place other than that in which it was originally stamped.