Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 34 in Tripura Weights and Measures (Enforcement) Act, 1967 34. Penalty for quoting prices or expressing quantities otherwise than in terms of standard weight or measure in contravention of section 17. - Whoever contravenes the provisions of section 17 shall be punishable with fine which may extend to two thousand rupees.
