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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Telangana - Subsection Section 4(5) in Telangana Weights and Measures (Enforcement) Act, 1958 (5)A secondary standard which is not verified and stamped as aforesaid shall not be deemed legal and shall not be used for the purposes of this Act.
