Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(ii) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959

(ii)[ Provided that the Railways shall not be required to pay, travelling and daily allowance admissible under relevant Government rules to the Inspector Weights and Measures for visiting the premises or the cost of transportation and handling the working standards, balances and other equipments required for verification and stamping of Weights and measures, weighing the measuring instruments.] [Inserted by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.]