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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(8) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(8)The weights or measures seized by the Controller or any other officer authorised by him in writing, in this behalf, under sub-section (5) of Section 20 of the Act, shall be sold and proceeds thereto credited to the Government.