Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 32 in Tripura Weights and Measures (Enforcement) Act, 1967 32. Penalty for contravention of section 15. - Whoever contravenes the provisions of section 15 shall, on conviction, be punished with fine which may extend to two thousand rupees.
