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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(3) in Hyderabad City Police Act, 1348 F

(3)Weights and measures purporting to be of the same denomination and standard as weights and measures prescribed by the Government under [the Hyderabad Weights and Measures Act XIV of 1356 Fasli] [Substituted by the A.P.A.O. 1957 and this Act was repealed by A.P Act I of 1959.] if they do not really correspond with those weights and measures shall be deemed to be false weights and measures for the purposes of this section.Powers of Superior Officers