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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(2) in Tripura Weights and Measures (Enforcement) Act, 1967

(2)Notwithstanding anything contained in sub-section (1) if the Administrator Is of the opinion that having regard to the nature of business carried on by any such manufacturer, repairer or dealer, it is necessary so to do, he may by order exempt such person or class of persons from the operation of that sub-section.