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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(6) in Tripura Weights and Measures (Enforcement) Act, 1967

(6)Where the Administrator has rejected any prototype under sub-section (4), the manufacturer shall not commence or continue manufacture of the weight or measure or weighing or measuring instrument to which the prototype relates.