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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(4)[ Omitted.] [[Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to omission it was as under:-'(4) The user of a weighing instrument of the capacity of five hundred kilogram or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verification, re-verification or inspection.']]