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

State of Tripura - Subsection

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

(b)in any other case, before he commences to manufacture that weight or measure or weighing or measuring instrument, submit to the prescribed authority a prototype of the weight or measure or weighing or measuring instrument, as the case may be.