Section 20(1)(a) in The Rajasthan Weights and Measures (Enforcement) Act, 1958

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1)(a) in The Rajasthan Weights and Measures (Enforcement) Act, 1958

(a)from every decision of an Inspector or any Assistant Inspector under this Act, to the [Controller] or any Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures specially authorised in this behalf by the State Government; and

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State of Rajasthan - Subsection

Section 20(1)(a) in The Rajasthan Weights and Measures (Enforcement) Act, 1958