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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Bihar Legal Metrology (Enforcement), Rules, 2014

(3)Notwithstanding anything contained in sub-rule (2) every weight or measure which has been verified and stamped in situ shall, if it is dismantled and re-installed before the date on which the verification falls due shall be duly re-verified and stamped, before being put into use.