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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(3) in Tripura Weights and Measures (Enforcement) Act, 1967

(3)Any transaction, dealing or contract made, or had after the expiry of six months from the commencement of this Act shall, in so far as it contravenes the provisions of sub-section (1), be void.