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State of Rajasthan - Section

Section 11 in The Rajasthan Weights and Measures (Enforcement) Act, 1958

11. Prohibition of use of unstamped commercial weights or measures.

- No weight or measure or measuring instrument shall be used in transactions for trade or commerce unless it has been verified or re-verified in accordance with the rules made under this Act and stamped in the prescribed manner by an Inspector with a stamp of verification.