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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(1)Every working Standard shall be verified either at any of the Reference Standards laboratories or at any of the Secondary Standards Laboratories maintained by the State Government, in such manner and at such periodical intervals as may be prescribed under the Legal Metrology (National Standards) Rules 2011 and shall, if found on such verification to conform to the Standards established by or under the Act, be stamped, or a certificate of verification will be issued by that Laboratory as the case may be.