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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(5) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(5)Any appeal preferred to the Central Government or as the case may be the State Government under the said rules and pending shall be deemed to have been made under the corresponding provisions of these rules.