Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 30 in The Orissa Weights and Measures (Enforcement) Act, 1958 30. Penalty for failure to mark weight or measure on sealed containers. - Whoever contravenes the provisions of Section 14 shall be punishable with fine which may extend to three hundred rupees.
