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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in The Legal Metrology (General) Rules, 2011

(4)Notwithstanding anything contained in sub-rule (1) every weight or measure which has been verified and stamped shall, if it is repaired before the date on which the verification falls due shall be duly re-verified and stamped before being put into use.