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The Legal Metrology Act, 2009 11. Prohibition of quotation, etc., otherwise than in terms of standard units of weight, measure or numeration. - 1. No person shall, in relation to any goods, things or service,- a. quote, or make announcement of, whether by word of mouth or otherwise, any price or charge, or b. issue or exhibit any price list, invoice, cash memo or other document, or c. prepare or publish any advertisement, poster or other document, or d. indicate the net quantity of a pre-packaged commodity, or e. express in relation to any transaction or protection, any quantity or dimension, otherwise than in accordance with the standard unit of weight, measure or numeration. 1. 2. The provisions of sub-section (1) shall not be applicable for export of any goods, things or service.    |
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