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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3) in Assam Weights and Measures (Enforcement) Act, 1958

(3)Every appeal to the Assistant Controller shall be affixed by a Court fee stamp of rupees four and every appeal to the Controller or to the State Government or to any authority specially authorised by the State Government under clause (b) of sub-section (1) shall be affixed by a Court fee stamp of rupees ten.