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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in The Indian Institute of Legal Metrology Rules, 2011

(a)that he is employed by the Central Government or any State Government in any Department dealing with Legal Metrology and either holds-
(i)a degree in Science (with Physic as one of the subjects), technology or engineering, or
(ii)a diploma in engineering; and has been sponsored for training at the Institute by the Government by which he is so employed: