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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(2)(i) in Telangana Weights and Measures (Enforcement) Act, 1958

(i)the inspection, verification, reverification, adjustment and stamping of weights and measures, and weighing and measuring instrument in use in any area including the prohibition of stamping in case where the nature, denomination, material or mode of construction of the weight or measure or weighing or measuring instrument appears likely to facilitate the commission of fraud and the period within which such weights and measures weighing and measuring instruments shall be verified or reverified;