Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 9 in The Standards of Weights and Measures (National Standards) Rules, 1988

9. Temporarily accepted units

- The unit of weight or measure specified in Schedule VI may also be used, subject to the condition that the Central Government shall, at least once in every ten years after the commence-ment of these rules, review the need, or otherwise, for the continuance for general use of such units:Provided that such review may be undertaken earlier by the Central Government either on its own motion or on the basis of a recommendation made by the General Conference on Weights and Measures, or the International Organisation of Legal Metrology.