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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Standards Of Weights And Measures Act, 1976

(1)The Central Government may, by rules made in this behalf, direct that in respect of the class of goods or undertakings or users specified therein, no transaction, dealing or contract shall be made or had except by such weight, measure or number as may be specified in the said rules.