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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(b) in The Standards Of Weights And Measures Act, 1976

(b)if, on verification, such weight or measure is found to be inaccurate,
(i)cause such adjustment as is necessary to be made so as to make it conform to the standards established by or under this Act, or
(ii)where he is of opinion that such adjustment is not possible, reject it and obliterate the stamp thereon: