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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(ii) in Tripura Weights and Measures (Enforcement) Act, 1967

(ii)in buying any article by weight or measure demands or receives or causes to be demanded or received from the vendor any quantity of that article in excess or the quantity fixed by the weight or measure by which the contract or dealing in respect of that article has been made;