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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Standards of Weights and Measures (General) Rules, 1987

(4)The Central Government shall, while specifying the agency for checking the non-standard weight or measure, ensure that the agency completes the checking well in time so that the export of such weight or measure is not delayed by reason of such checking.