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[Cites 0, Cited by 2] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4) in The Legal Metrology Act, 2009

(4)Whoever sells or offers or exposes for sale or otherwise disposes of any weight or measure which, he knows or has reason to believe, bears thereon a counterfeit stamp, shall be punished with imprisonment for a term which shall not be less than six months but which may extend to one year and for the second or subsequent offence, with imprisonment for a term which shall not be less than six months but which may extend to five years.