Section 46A in The Bombay Weights and Measures (Enforcement) Act, 1958
46A. [ Act not to apply to weights and measures etc., used in unit or establishment of Armed Forces of the Union. [Section 46A was inserted by Maharashtra 14 of 1995, Section 11.]
- Nothing in this Act shall apply to weights or measures or weighing or measuring instruments used by or in any unit or establishment of the Armed Forces of the Union.]
