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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1)(a) in Tripura Weights and Measures (Enforcement) Act, 1967

(a)in a case where such weight or measure or weighing or measuring instrument is being manufactured at the commencement of the Tripura Weights and Measures (Enforcement) Act, 1967, on the pattern of an existing design, within such period as may be prescribed;