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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(4) in Telangana Weights and Measures (Enforcement) Act, 1958

(4)A secondary standard shall be verified with the reference standard at least once in every five years and shall be stamped with the date of verification in the prescribed manner by such person or authority as the Government may direct.