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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2)(b) in Assam Adoption of Standard Weights Act, 1955

(b)A secondary standard which is not so verified or adjusted or replaced and marked within the aforesaid period shall not be deemed legal and shall not be used for the purposes of this Act.