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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in The Legal Metrology Act, 2009

(1)Every Director, Controller and legal metrology officer appointed immediately before the commencement of the rules made under this Act, shall be deemed to have been appointed under sub-section (1) of sections 13 and 14, notwithstanding any rule prescribing different qualifications.