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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(1) in Tripura Weights and Measures (Enforcement) Act, 1967

(1)No person shall use any weight or measure or weighing or measuring instrument in any transaction for trade or commerce unless he has made, within the prescribed period, an application to the Controller for registration and obtained from the Controller a certificate showing that he has been so registered.