Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Legal Metrology (Numeration) Rules, 2011

4. Manner in which numbers shall be written.

(1)While writing In accordance with any Indian· terminology, any number in digits exceeding three, the decimal point shall be taken as the starting point and the first three digits, whether to the left or right of the decimal point, shall be grouped together and the subsequent digits shall be divided in groups of two and neither dots nor commas shall be inserted in the spaces intervening between such groups of digits.Example: 23 14 345.732 23 50.
(2)While writing in accordance with English terminology, any number in digit exceeding three, the deCimal point shall be taken as the starting point and the digits, whether to the left or to the right of the decimal point, shall be divided into groups of three, starting from the decimal point and neither dots nor commas shall be inserted in the spaces intervening between such groups of digits.Example: 123 345.732 456.