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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1) in The Bombay Weights and Measures (Enforcement) Act, 1958

(1)For the purpose of verifying the correctness of the working standards, the State Government may cause to be prepared at the Mint as many sets of authenticated standard weights and measures as it may deem necessary, to be called the secondary standards.