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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(3) in Tripura Weights and Measures (Enforcement) Act, 1967

(3)Subject to the provisions of this Act, every Deputy Controller, Assistant Controller and Inspectors of Weights and Measures shall perform his functions under the general superintendence and control of the Controller ; and the Controller, every Deputy Controller and Assistant Controller of Weights and Measures may, in addition to the powers conferred and duties imposed on them by or under this Act, exercise any power or discharge any duty conferred or imposed on Inspectors by or under this Act.